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Rakesh vs State
2021 Latest Caselaw 3010 Raj

Citation : 2021 Latest Caselaw 3010 Raj
Judgement Date : 3 February, 2021

Rajasthan High Court - Jodhpur
Rakesh vs State on 3 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1561/2021

Rakesh S/o Magna Ram, Aged About 22 Years, Ram Nagar Radka Bera, Falodi, District Jodhpur (Raj.). (Presently Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Vineet Jain Mr. Ashok Kumar Panwar For Respondent(s) : Mr. AR Choudhary, PP For Complainant(s) : Mr. Deepak Vishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

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

petitioner to file fresh bail application before the trial court after

recording of statements of eye witnesses.

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

Surabhii/58-

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