Shrawan vs State Of Rajasthan
2021 Latest Caselaw 15533 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11207/2021

Shrawan S/o Budharam, Aged About 25 Years, B/c Vishnoi, R/o Tan Magra Ki Dhani, Village Benan, P.s. Pipar City, Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Niwal Bishnoi For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/10/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. bail application at this stage.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

Surabhii/213-

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