Sunil Kumar vs State Of Rajasthan
2021 Latest Caselaw 5449 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1423/2021

Sunil Kumar S/o Sh. Dalip Kumar, Aged About 20 Years, R/o Ward No. 08, Makkasar, Tehsil And District Hanumangarh. (At Present Lodged In District Jail, Hanumangarh).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Jeetendra Singh Khichi For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021

Learned counsel for the petitioner, without arguing on merits,

has submitted that during the pendency of this bail application

charge-sheet has been filed, 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 after.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

18-akash/-

Powered by TCPDF (www.tcpdf.org)