Citation : 2021 Latest Caselaw 5252 Raj
Judgement Date : 23 February, 2021
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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