Ashok Kumli Patidar vs State
2021 Latest Caselaw 18704 Raj

(1 of 1) [CRLMB-15744/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15744/2021

Ashok Kumli Patidar S/o Nibu Kumli Patidar, Aged About 31 Years, R/o Devli, Thana Dungla, P.s. Dungla, District Chittorgarh .

(Petitioner Lodged In District Jail Pratapgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Manish Shishodia. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/12/2021

Learned counsel for the petitioner wants to withdraw this bail

application. However, he seeks liberty to file bail application afresh

after recording the statement of complainant-Guddi Bai.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as withdrawn with liberty as prayed for. The trial court

is directed to record the statement of complainant-Guddi Bai as

early as possible.

(MANOJ KUMAR GARG),J

76-prashant/-

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