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Naresh vs State Of Rajasthan
2022 Latest Caselaw 11468 Raj

Citation : 2022 Latest Caselaw 11468 Raj
Judgement Date : 14 September, 2022

Rajasthan High Court - Jodhpur
Naresh vs State Of Rajasthan on 14 September, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 443/2022

Naresh S/o Shri Bheru Lal, Aged About 32 Years, R/o Agoriya, Tehsil Bhindar, District Udaipur. (Lodged In District Jail, Pratapgarh)

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

----Respondent

For Petitioner(s) : Ms. Purnima Nahar For Respondent(s) : Mr. BR Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/09/2022

Learned counsel for the petitioner, without arguing on merits,

has submitted that he does not want to press this criminal misc.

bail application.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed.

(VIJAY BISHNOI),J SURABHII/234-

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