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Mahendra Singh vs State Of Rajasthan
2022 Latest Caselaw 8048 Raj

Citation : 2022 Latest Caselaw 8048 Raj
Judgement Date : 26 May, 2022

Rajasthan High Court - Jodhpur
Mahendra Singh vs State Of Rajasthan on 26 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15092/2021

Mahendra Singh S/o Mohan Singh, Aged About 29 Years, B/c Rawat, R/o Gudali, Police Station Sri Nagar, District Ajmer. (At Present Lodged At Sub Jail, Jahajpur)

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

----Respondent

For Petitioner(s) : Mr. Neeraj Singh Gurjar For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/05/2022

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 is dismissed

as not pressed at this stage.

(VIJAY BISHNOI),J 490-mohit/-

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