Mandar Singh @ Sukhmandar Singh vs State Of Rajasthan
2022 Latest Caselaw 6671 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4659/2022

Mandar Singh @ Sukhmandar Singh S/o Shri Harnek Singh, Aged About 40 Years, R/o 20H, Kotali Tehsil Kesharisinghpur At Present Buglawali Ps Sangriya Distt. Hanumangarh Raj. (At Present Lodged In Dist. Jail Hanumangarh)

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. A. R. Choudhary

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

Learned counsel for the petitioner does not want to press

this bail application at this stage with a liberty to renew their

prayer after the statement of the prosecution witness Lovedeep.

Hence, the bail application preferred on behalf of Mandar

Singh @ Sukhmandar Singh S/o Shri Harnek Singh is dismissed as

not pressed.

(FARJAND ALI),J 68-nidhi/-

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