Ramesh vs State
2021 Latest Caselaw 8734 Raj

(1 of 1) [CRLMB-3694/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3694/2021

Ramesh S/o Kachra, Aged About 42 Years, Tamtiya, Police Station Mota Gaon, District Banswara. (At Present Lodged In District Jail Banswara).

----Petitioner Versus State, Through P.P.

----Respondent

For Petitioner(s) : Mr. Mridul Jain Mr. Bhagat Dadhich For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/04/2021

Learned counsel Shri Jain submits that he may be allowed to

withdraw the instant misc. bail application leaving the petitioner at

liberty to file fresh bail application after the witnesses Ravji S/o

Vesta and Raju S/o Gatu are examined by the trial court.

Learned Public Prosecutor does not object to the said

submission.

Thus, requesting the trial court to examine these witnesses

on priority basis and giving the petitioner liberty to file fresh bail

application thereafter, the instant bail application is dismissed as

not pressed.

(SANDEEP MEHTA),J

21-/Devesh Thanvi/-

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