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Imam Khan vs State Of Rajasthan
2021 Latest Caselaw 5195 Raj

Citation : 2021 Latest Caselaw 5195 Raj
Judgement Date : 23 February, 2021

Rajasthan High Court - Jodhpur
Imam Khan vs State Of Rajasthan on 23 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1979/2021

Imam Khan S/o Kalu Khan, Aged About 26 Years, Village Itawa, P.s. Jhab, District Jalore (Raj.). (At Present Lodged In Sub Jail, Sanchore, Jalore).

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

----Respondent

For Petitioner(s) : Mr. Abhimanyu Singh Ranawat

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

Mr. T.R. Choudhary for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner does

not want to press this bail application, however, seeks

liberty for the petitioner to file a fresh bail application

before the trial court after recording of statements of

complainant - Govaram.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

38-msrathore/-

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