Vishnu Kumar vs State
2021 Latest Caselaw 3015 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1545/2021

Vishnu Kumar S/o Sh. Surendra Kumar, Aged About 23 Years, R/o 48 L.N.P., Police Station Ghamoodwali, Dist. Sri Ganganagar. (Presently Lodged At Central Jail, Sri Ganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. D.L. Rawla For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

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 Seizure Officer.

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

46-Arun/-

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