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Nathu Ram vs State
2022 Latest Caselaw 727 Raj

Citation : 2022 Latest Caselaw 727 Raj
Judgement Date : 13 January, 2022

Rajasthan High Court - Jodhpur
Nathu Ram vs State on 13 January, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17216/2021

Nathu Ram S/o Sukha Ram, Aged About 42 Years, Ajva, Deedwana Police Station Deedwana Dist. Nagaur. (At Present Lodged In Sub Jail, Deedwana).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2022

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 at this stage.

Accordingly, this criminal misc. bail application preferred by

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

pressed at this stage.

(VIJAY BISHNOI),J 118-Arun/-

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