Rajmal @ Raju vs State
2021 Latest Caselaw 2898 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1005/2020

Rajmal @ Raju S/o Shri Gotu Lal, Aged About 27 Years, By Caste Gurjar, R/o Village Negadia, Mangalwad Police Station, District Chittorgarh. (Lodged In District Jail, Sirohi).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. JS Choudhary, Sr. Advocate with Mr. Pradeep Choudhary For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

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

petitioners to file fresh bail application before the trial court after

completion of evidence of Investigating Officer (PW-6).

Accordingly, this criminal misc. bail application preferred by

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/8-

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