Kheta Ram vs State
2021 Latest Caselaw 3170 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1667/2021

Kheta Ram S/o Sh. Utma Ram, Aged About 22 Years, R/o Asotara, Police Station Balotra, Dist. Barmer. (Presently Lodged In Sub Jail, Balotra).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sikander Khan For Respondent(s) : Mr. Mohd. Javed Gauri, PP

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 prosecturix.

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/72-

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