Shrawan vs State Of Rajasthan
2022 Latest Caselaw 8891 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Fifth Bail Application No. 2795/2022

Shrawan S/o Budharam, Aged About 25 Years, B/c Vishnoi, R/o Tan Magara Ki Dhani, Village Benan P.s. Pipar City, Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Ram Niwas For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2022

Learned counsel for the petitioner does not want to press

this fifth bail application at this stage.

Accordingly, this fifth bail application is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

177-AjaySingh/-

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