Parmi Devi vs State
2021 Latest Caselaw 4976 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 157/2021

Parmi Devi W/o Bhagwana Ram, Aged About 33 Years, By Caste Vishnoi, R/o Dhawecho Ka Bera, Meethoda, Tehsil Siwana, District Barmer (Raj.). (At Present Lodged In Sub Jail Balotra).

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

----Respondent

For Petitioner(s) : Mr. ML Bishnoi For Respondent(s) : Mr. Vikram Sharma. PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

Learned counsel for the petitioner, without arguing 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

Surabhii/12-

Powered by TCPDF (www.tcpdf.org)