Wagji vs State Of Rajasthan
2021 Latest Caselaw 4819 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2545/2021

Wagji S/o Shri Rupla, Aged About 30 Years, R/o Kenatfala Shivpuri Kesariyavad, Police Station Dhariavad, Pratapgarh. (At Present Lodged In District Jail, Pratapgarh).

----Petitioner Versus The State Of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. A.R. Choudhary, P.P. For Complainant(s) : Mr. K.P. Raj Singh Deora

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

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.74

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