Gajendra vs State
2021 Latest Caselaw 5010 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2600/2021

Gajendra S/o Shri Govind Ram, Aged About 20 Years, Indawali, P.s. Kuchamancity, District Jodhpur. (At Present Lodged In Sub Jail Merta).

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

----Respondent

For Petitioner(s) : Mr. Dinesh Bishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, PP

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

Surabhii/51-

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