Kumpnath vs State Of Rajasthan
2021 Latest Caselaw 5014 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2591/2021

Kumpnath S/o Sh. Jognath, Aged About 20 Years, By Caste Nath, R/o Nokhra, Police Station Rgt, Barmer, Presently Residing At Ramnagar Colony, Police Station Sadar, Barmer (Raj.). (Presently Lodged In District Jail, Jaisalmer).

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

----Respondent

For Petitioner(s) : Mr. Pradeep Shah 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 two alleged eye witnesses namely

Ramnath and Purakhnath.

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/45-

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