Uttarakhand High Court
Dinesh Khandka & Another vs State Of Uttarakhand on 16 April, 2015
BA No.23l of 2015 Hon'ble U. C. thani. J. Mr. Sandeep Kothari, Advocate present for the applicant.
Mr. Raman Kumar Sah, Deputy Advocate General with Mr. H. S. Rawal, AGA present for the State.
Learned counsel for the applicant does not want to press the bail application. Bail application is, therefore, dismissed as not pressed.
(U. C. Dhyani, J.) Dated 16.04.2015 Rawa|