Omprakash S/O Shri Chhotulal ... vs State Of Rajasthan
2021 Latest Caselaw 1807 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous Bail Application No.
                                                                  1801/2021

                                   Omprakash S/o Shri Chhotulal Gurjar, R/o Vill. Vinod Khurd Ps
                                   Sangod Dist. Kota At Present Vill. Hiriya Kheri Ps Ramganj Mandi
                                   Dist. Kota Raj. (At Present Confined At Central Jail Kota)
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan For Respondent(s) : Mr. Sher Singh Mahla, PP Investigating Officer : Mr. Pramod Kumar Sharma, Dy. S.P.

Women Crime & Research Cell, Kota Rural

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/02/2021

Counsel for the petitioner does not want to press the present

bail application at this stage. He seeks liberty to file fresh bail

application after recording of the statement of prosecutrix in the

Court.

Accordingly, Criminal Misc. Bail Application is dismissed as

withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

ARTI SHARMA /61

Powered by TCPDF (www.tcpdf.org)