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Aakash Kandara vs State
2022 Latest Caselaw 5791 Raj

Citation : 2022 Latest Caselaw 5791 Raj
Judgement Date : 20 April, 2022

Rajasthan High Court - Jodhpur
Aakash Kandara vs State on 20 April, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4972/2022

1. Aakash Kandara S/o Gopal, Aged About 28 Years, R/o Rampura Basti, Lalgadh, Bikaner Rajasthan.

2. Sunny S/o Dilip Kumar, Aged About 27 Years, R/o Rampura Basti, Lalgadh, Bikaner Rajasthan.

----Petitioners Versus State of Rajasthan Through P.P.

----Respondent

For Petitioner(s) : Mr. Jitendra Bohra.

Ms. Mamta Vyas.

For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/04/2022

Learned counsel for the petitioners does not want to press

this bail application.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as not pressed.

(MANOJ KUMAR GARG),J 71-prashant/-

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