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Shiv Singh vs State Of Rajasthan
2021 Latest Caselaw 4686 Raj

Citation : 2021 Latest Caselaw 4686 Raj
Judgement Date : 18 February, 2021

Rajasthan High Court - Jodhpur
Shiv Singh vs State Of Rajasthan on 18 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 385/2021

Shiv Singh S/o Sh. Sohan Singh, Aged About 32 Years, R/o Behind Shivshakti Gas Godown, Banglanagar, Bikaner, Tehsil And District Bikaner. (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Devendra Mahalana For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/02/2021

Learned counsel for the petitioner, without arguing 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 sought for.

(VIJAY BISHNOI),J

Surabhii/22-

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