Pinky vs State
2021 Latest Caselaw 4701 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5932/2020

Pinky D/o Shri Vijendra, Aged About 24 Years, Sardarpura, Tehsil Rajgarh, District Churu. (At Present Lodged In Sub Jail Rajgarh, District Churu).

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

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia

For Respondent(s) : Mr. A.R. Choudhary, P.P.

For Complainant(s) : Mr. Sanjay Kumar Poonia

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

18/02/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this bail application at this stage,

however, seeks liberty for the petitioner to file a fresh bail

application before the trial court as during the pendency of this

bail application, supplementary charge-sheet has been filed.

Accordingly, this bail application under Section 439 Cr.P.C.

preferred on behalf of the petitioner is dismissed as not pressed at

this stage with the liberty sought for.

(VIJAY BISHNOI),J

1-akash/-

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