Kuldeep vs State
2021 Latest Caselaw 5198 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1533/2021

Kuldeep S/o Ashok, Aged About 19 Years, R/o Veerpur Police Thana Ramsagda, District Dungarpur. (At Present At District Jail Dungarpur).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

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.26

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