Manohar Lal vs State
2021 Latest Caselaw 4852 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7286/2020

Manohar Lal S/o Amra, Aged About 20 Years, R/o Chanavada Phala Bari, P.s. Parsad District Udaipur. (At Present Lodged In Sub Jail, Salumbar).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. A.R. Chodhary, PP

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 during the pendency of this

criminal misc. bail application, statement of some witnesses have

been recorded before the trial court, therefore, 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.

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

4-Arun/-

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