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Mohit Kansara @ Montu vs State Of Rajasthan
2021 Latest Caselaw 4822 Raj

Citation : 2021 Latest Caselaw 4822 Raj
Judgement Date : 19 February, 2021

Rajasthan High Court - Jodhpur
Mohit Kansara @ Montu vs State Of Rajasthan on 19 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2537/2021

Mohit Kansara @ Montu S/o Lt. Sh. Kailash Ji, Aged About 25 Years, B/c Kansara, R/o Pipali Gali, Makrana Mohala, Jodhpur Ps Sadar Kotwali, Jodhpur, Recently R/o Indra Colony, Ratanada, Jodhpur (At Present Lodge In Central Jail, Jodhpur, Rajasthan).

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

----Respondent

For Petitioner(s) : Mr. Mukesh Mehra For Respondent(s) : Mr. A.R. Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

Learned counsel for the petitioner does not want to

press this bail application, however, seeks liberty for the

petitioner to file fresh bail application before the trial court

after filing of the charge-sheet.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

66-mohit/-

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