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Gurpreet Singh @ Gabbar vs State
2021 Latest Caselaw 5201 Raj

Citation : 2021 Latest Caselaw 5201 Raj
Judgement Date : 23 February, 2021

Rajasthan High Court - Jodhpur
Gurpreet Singh @ Gabbar vs State on 23 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 754/2021

Gurpreet Singh @ Gabbar S/o Jagdeep Singh, Aged About 24 Years, R/o Channu, P.S. Lambi Punjab, At Present Ward No.25, Sangaria, Tehsil Sangaria, District Hanumangarh. (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. G.R. Bhari For Respondent(s) : Mr. Mukesh Trivedi, 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 during the pendency of this

criminal misc. bail application, the statements of Investigating

Officer has been recorded, therefore, 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.

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.14

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