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Raju vs State
2022 Latest Caselaw 5250 Raj

Citation : 2022 Latest Caselaw 5250 Raj
Judgement Date : 7 April, 2022

Rajasthan High Court - Jodhpur
Raju vs State on 7 April, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15803/2021 Raju S/o Rama Kharole, Aged About 35 Years, R/o Devkheda Police Thana Shivpura, District Bhilwara.

(At Present At Dist. Jail, Bhilwara)

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha. For Respondent(s) : Mr. S.K. Bhati, P.P.

Mr. Lokesh Lokesh Meena (I.O.) C.O. Gulabpura, District Bhilwara.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/04/2022

Learned counsel for the petitioner does not want to press

this bail application at this stage.

Accordingly, this Criminal Miscellaneous Bail Application

under Section 439 Cr.P.C. is dismissed as not pressed at this

stage.

(MANOJ KUMAR GARG),J 67-prashant/-

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