Mahendra Kumar vs State
2021 Latest Caselaw 19254 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10039/2021

Mahendra Kumar S/o Sh. Jagdish Kumar, Aged About 30 Years, Chak 28 G.g. (Jodhewala) Police Station Chunawad, Tehsil Padampur, Dist. Sri Ganganagar (Raj.). (At Present Lodged In District Sub Jail, Sri Anupgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Suresh Nehra For Respondent(s) : Mr. B.R. Bishnoi, PP-AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/12/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. bail application, however, seeks liberty for the

petitioner to file a fresh bail application before the trial court after

recording of the statements of the Seizure Officer.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty sought for.

It is expected that the trial court shall record the statements

of the Seizure Officer expeditiously.

(VIJAY BISHNOI),J

3-Arun/-

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