Bhanwar Nath vs State
2021 Latest Caselaw 3144 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5863/2020

1. Bhanwar Nath S/o Sugan Nath, Aged About 55 Years, By Caste Sidh, R/o Village Ghantiyal Badi, Police Station Bidasar, District Churu.

2. Lichhu Nath S/o Bhanwar Nath, Aged About 22 Years, By Caste Sidh, R/o Village Ghantiyal Badi, Police Station Bidasar, District Churu.

(At Present Lodged In Sub Jail, Sujangarh).

----Petitioners Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Shrawan Bishnoi, P.P. For Complainant(s) : Mr. Mahipal Singh Rathore

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

04/02/2021

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 complainant/victim.

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

Abhishek Kumar S.No.1

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