Daleep vs State Of Rajasthan
2022 Latest Caselaw 14964 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6799/2022

Daleep S/o Sultan, Aged About 34 Years, Ladadiya, P.s. Dudhwakhara, Teh. And Dist. Churu (Raj.). (Presently Lodged At Central Jail, Churu).

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

----Respondent

For Petitioner(s) : Mr. Mangilal Bishnoi For Respondent(s) : Mr. S. K. Bishnoi, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

19/12/2022

Learned counsel for the petitioner does not want to press the

instant criminal bail application, however, seeks permission to

renew the prayer after change of any circumstances.

Permission, sought for, is granted.

Hence, the instant criminal miscellaneous bail application is

dismissed as not pressed with permission sought for.

(FARJAND ALI),J

21-AjaySingh/-

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