Sukhdeep Singh @ Sukha Singh vs State Of Rajasthan
2021 Latest Caselaw 3183 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1663/2021

Sukhdeep Singh @ Sukha Singh S/o Lt. Sh. Jarnel Singh, Aged About 22 Years, B/c Mazbi Sikh, R/o Ward No. 11, Sri Vijay Nagar, District Sri Ganganagar. (Presently Lodged In Central Jail, Sri Ganganagar).

                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. KV Vyas
                                   For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP
                                   For Complainant(s)       :     Mr. Umesh Shrimali

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 prosecutrix.

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/70-

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