Premsukh vs State Of Rajasthan
2021 Latest Caselaw 3157 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1090/2021

Premsukh S/o Kanaram Jat, Aged About 22 Years, Akhawas, P.s. Thawla, District Nagaur. (At Present Lodged At District Jail, Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. R.K. Charan For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Learned counsel for the petitioner does not want to press this bail application, however, seeks liberty for the petitioner to file a fresh bail application before the trial court after recording of the statements of the I.O./Seizure Officer.

Accordingly, this bail application is dismissed as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

23-msrathore/-

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