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Labhchand vs Union Of India Through Cbn, ...
2022 Latest Caselaw 6845 Raj

Citation : 2022 Latest Caselaw 6845 Raj
Judgement Date : 7 May, 2022

Rajasthan High Court - Jodhpur
Labhchand vs Union Of India Through Cbn, ... on 7 May, 2022
Bench: Farjand Ali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4076/2022

Labhchand S/o Pyarchand Dhakad, Aged About 44 Years, R/o Balwant Nagar, Begu Police Station, Distt. Chittorgarh. (Lodged In District Jail, Chittorgarh)

----Petitioner Versus Union Of India Through Cbn, Udaipur, Through Central Bureau Narcotics, Udaipur.

----Respondent

For Petitioner(s) : Mr. Ashvini Kumar Swami For Respondent(s) : Mr. N. K. Rai, Spl.PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022

Learned counsel for the petitioner does not want to press

this bail application with liberty to file fresh if occasion arises.

Hence the same is dismissed as not pressed.

(FARJAND ALI),J 109-nidhi/-

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