Mobta Ram vs State Of Rajasthan ...
2023 Latest Caselaw 2626 Raj

[2023/RJJD/007939]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7527/2022

Mobta Ram S/o Pokar Ram Vishnoi, Aged About 42 Years, Shivnagar, Sanwareez, P.s. Phalodi, Dist. Jodhpur. (At Present Lodged In Sub Jail, Phalodi).

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

----Respondent

For Petitioner(s) : Mr. Ashok Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

29/03/2023

Learned counsel for the petitioner, without arguing the

matter on merits, submits that he does not want to press this

criminal misc. bail application at this stage.

Accordingly, this criminal misc. bail application preferred by

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

pressed at this stage.

(PRAVEER BHATNAGAR),J 23-mohit/-

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