Rajasthan High Court - Jodhpur
Surendra Bishnoi vs State on 23 July, 2009
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT PRINCIPAL SEAT, JODHPUR
ORDER
In
S.B. Criminal Misc. Bail Application No.
3783/2009
{Surendra Bishnoi Versus The
State of Rajasthan}
Date of Order ::: 23rd July, 2009
PRESENT
HON'BLE SHRI JUSTICE NARENDRA KUMAR JAIN
Shri K.L. Thakur, counsel for the petitioner
Shri Ashok Prajpat, PP for the State of
Rajasthan
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By the Court:
The learned counsel for the petitioner seeks permission to withdraw this bail application.
The same is hereby dismissed as withdrawn. However, it will be open for the petitioner to move fresh bail application after filing the challan in the matter.
(NARENDRA KUMAR JAIN), J. //DK//