Citation : 2022 Latest Caselaw 115 Raj
Judgement Date : 4 January, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14842/2021
Chindrapal Singh S/o Channuram, Aged About 35 Years, B/c Bajigar, R/o Dilva, P.S. Samrala, Dist. Ludhiana, Punjab. (At Present Lodged In Sub Jail, Gulabpura Dist. Bhilwara).
----Petitioner Versus State of Rajasthan, Through PP
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 14844/2021 Nebharam S/o Arjanram, Aged About 37 Years, B/c Bajigar, R/o Dilva, P.S. Samrala, Dist. Ludhiana, Punjab. (At Present Lodged In Sub Jail, Gulabpura Dist. Bhilwara).
----Petitioner Versus State Of Rajasthan, Through PP
----Respondent S.B. Criminal Miscellaneous Bail Application No. 14845/2021 Manpreet Singh S/o Sh. Svarn Singh, Aged About 23 Years, R/o Dilva, P.S. Samrala, Dist. Ludhiana, Punjab. (At Present Lodged In Sub Jail, Gulabpura, Dist. Bhilwara).
----Petitioner Versus State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Neeraj Kumar Gurjar For Respondent(s) : Mr. Anees Bhurat, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment
04/01/2022
Learned counsel for the petitioners submits that he does not
want to press these petitions.
Accordingly, the misc. petitions are dismissed as not pressed.
(VINIT KUMAR MATHUR),J
25-27-Shahenshah/-
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