Govind Ram @ Govaram vs State
2021 Latest Caselaw 4980 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14763/2020

Govind Ram @ Govaram S/o Shri Khimaram, Aged About 31 Years, R/o Guiya Fali Moras, Tehsil Pindwara, District Sirohi (In Judicial Custody At District Jail, Sirohi).

----Petitioner Versus The State of Rajasthan

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

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

recording of statements of prosecutrix.

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.9

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