Hadman Ram @ Hanuman Ram vs State Of Rajasthan
2022 Latest Caselaw 683 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16510/2021

Hadman Ram @ Hanuman Ram S/o Shri Heera Ram, Aged About 32 Years, R/o Dolikallan, Tehsil Pachpadra, P.s. Kalyanpur District Barmer. (At Present Lodged In District Jail, Pali)

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

----Respondent

For Petitioner(s) : Mr. Birbal Ram Bishnoi (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2022

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.

Accordingly, this criminal misc. bail application preferred by

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

pressed.

(VIJAY BISHNOI),J SURABHII/116-

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