SETHU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with F.I.R. No.46/2022, Police Station Boranada, District Jodhpur, for the offences punishable under Ss. 341, 323/34, 54, 452, 307 of Indian Penal Code. The petitioners have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners does not want to press this bail application on behalf of petitioner No.1- Sethu Khan, at this stage.

(3.) Hence, the present Criminal Miscellaneous Bail Application qua petitioner No.1-Sethu Khan is dismissed as not pressed at this stage.