Chhitar S/O Satyanarayan vs State Of Rajasthan
2021 Latest Caselaw 1316 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Second Bail Application No.
                                                                  14882/2020

                                   Chhitar S/o Satyanarayan, aged 32 years, Resident of Haripura,
                                   Police Station Piplu, District Tonk
                                   (At present confined in District Jail, Tonk (Raj.)
                                                                                                         ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Govind Lal Choudhary For Respondent(s) : Mr. Manu Pancholi through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

Counsel for the petitioner does not want to press the second

misc. bail application.

Accordingly, Criminal Misc. Second Bail Application is

dismissed as withdrawn.

However, Counsel appearing on behalf of the petitioner is

warned to first see the earlier rejection order before filing the

second bail application, as there is specific condition in the earlier

order that petitioner would be free to move fresh bail application

after recording of the statement of complainant. Statement of

complainant is not recorded yet.

(PANKAJ BHANDARI),J

ARTI SHARMA /27

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