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Govind vs State
2021 Latest Caselaw 19131 Raj

Citation : 2021 Latest Caselaw 19131 Raj
Judgement Date : 15 December, 2021

Rajasthan High Court - Jodhpur
Govind vs State on 15 December, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16740/2021

Govind S/o Sh. Gunesh Ram, Aged About 25 Years, R/o Dhinawas, Sojat City Police Station, Dist. Pali.

(Lodged In Sub Jail, Sojat).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Dilip Singh Udawat. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/12/2021

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 the prosecutrix.

The trial court is directed to record the statement of the

prosecutrix as early as possible.

(MANOJ KUMAR GARG),J

38-prashant/-

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