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Amit Singh vs State Of Rajasthan
2022 Latest Caselaw 6675 Raj

Citation : 2022 Latest Caselaw 6675 Raj
Judgement Date : 6 May, 2022

Rajasthan High Court - Jodhpur
Amit Singh vs State Of Rajasthan on 6 May, 2022
Bench: Farjand Ali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4589/2022

Amit Singh S/o Maloosingh, Aged About 30 Years, R/o Ward No. 09 Pallu Hall Tenant Of Indrachand Swami Vill. Gudavdi Ps Salasar Distt. Churu (At Present Lodged In Central Jail Hanumangarh)

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

----Respondent

For Petitioner(s) : Mr. H. M. Saraswat 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 before this Court after filing of challan.

Hence, the bail application preferred on behalf of Amit Singh

S/o Maloosingh is dismissed as not pressed.

(FARJAND ALI),J 62-nidhi/-

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