Amit Phutela @ Chintu vs State
2021 Latest Caselaw 19137 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13809/2021

Amit Phutela @ Chintu S/o Sh. Ashok Kumar, Aged About 34 Years, B/c Hindu, R/o Ward No. 5, Sadulsahar, District Sri Ganganagar (Raj.) (Presently Lodged In Central Jail, Sri Ganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Shah Mr. CS Rathore For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/12/2021

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner by the trial

court, statement of the PW-3 has been recorded, therefore, he

does not want to press this 2nd bail application, however, seeks

liberty for the petitioner to file a fresh bail application before the

trial court.

Accordingly, this 2nd bail application is dismissed as not

pressed with liberty sought for.

(VIJAY BISHNOI),J

14-mohit/-

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