Latif Khan vs State
2021 Latest Caselaw 2712 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1417/2021

Latif Khan S/o Sh. Abdul Gani Khan, Aged About 34 Years, R/o Ambedkar Circle, Bus Stand Sojat Road, Police Station Sojat Road, Dist. Pali. (At Present Lodged In Sub Jail, Sojat).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Devendra Sanwalot For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Learned counsel for the petitioners, without arguing on

merits, has submitted that he does not want to press this criminal

misc. bail application, however, seeks liberty for the petitioners to

file fresh bail application before the trial court after filing of

charge-sheet.

Accordingly, this criminal misc. bail application preferred by

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

74-akash/-

Powered by TCPDF (www.tcpdf.org)