Dinesh vs State
2021 Latest Caselaw 4853 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6437/2020

Dinesh S/o Kailash, Aged About 19 Years, B/c Meghwal, R/o Idwa, Tehsil Degana, District Nagaur (Raj.) (Petitioner Is Lodged In Sub Jail Merta, District Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

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

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

bail application, charge-sheet has been filed before the trial court,

therefore, he does not want to press this bail application, however,

seeks liberty for the petitioner to file a fresh bail application before

the trial court.

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

preferred on behalf of the petitioner is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J

3-akash/-

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