Sadan Devi vs State
2021 Latest Caselaw 18481 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15576/2021

Sadan Devi W/o Bhaggu @ Shankar, Aged About 50 Years, R/o Robiya Dhaiban Phala Police Thana Kherwada District Udaipur.

(At Present At Dist. Jail, Dungarpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/12/2021

Learned counsel for the petitioner does not want to press

this bail application at this stage.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as not pressed at this stage. However, liberty is granted

to the petitioner to file bail application afresh after recording the

statement of Kailash.

The trial court is directed to record the statement of Kailash

as early as possible.

(MANOJ KUMAR GARG),J

74-Prashant/-

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