Abdul Rahman vs State
2022 Latest Caselaw 9504 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous VI Bail Application No. 15057/2021

Abdul Rahman S/o Sh. Nizammuddin, Aged About 40 Years, B/c Muslim, R/o Ward No. 11, Nearby Tarachand Vatika, Purani Abadi, Sri Ganganagar, District Sri Ganganagar. (Lodged In Central Jail, Sri Ganganagar)

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Abhishek Sharma for Mr. T.C.Sharma For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/07/2022

Learned counsel for the petitioner 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

248-AjaySingh/-

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