Sri Ram @ Sanjay Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 5748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1915/2021

Sri Ram @ Sanjay Bishnoi S/o Varinga Ram, Aged About 35 Years, R/o Nai Bond, Gudamalani Police Station, District Barmer. (Lodged In Central Jail, Jodhpur).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. A.R. Choudhary, 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 during the pendency of this

criminal misc. 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.

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.19

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