Vijendra Singh @ Bijju vs State Of Rajasthan
2021 Latest Caselaw 3176 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1463/2021

Vijendra Singh @ Bijju S/o Shri Ram Singh, Aged About 25 Years, R/o Ward No.11, Dhod Police Station Dhod, District Sikar. (At Present Lodged In Sub Jail, Deedwana).

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. J.K. Suthar For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

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

filing of charge-sheet.

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.27

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