Kamal Kumar Alias Kamlesh vs State
2021 Latest Caselaw 5686 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2814/2021

Kamal Kumar alias Kamlesh S/o Mahaveer Damami, Aged About 20 Years, R/o Dantada, Police Station Paroli, District Bhilwara. (At Present Lodged In District Jail Bhilwara).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Raghuveer Singh Chundawat For Respondent(s) : Mr. S.S. Rajprohit, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

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.50

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