Bhoma Ram vs State Of Rajasthan
2021 Latest Caselaw 2235 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Third Bail Application No. 13171/2020

Bhoma Ram S/o Lalu Ram, Aged About 31 Years, R/o Village Bhelu Dhani, Police Station Kolayat, District Bikaner. (In Judicial Custody At Central Jail Bikaner)

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner : Mr. J.S. Choudhary, Sr. Advocate assisted by Mr. Pradeep Choudhary For Respondent : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. third bail application at this stage, however,

seeks liberty for the petitioner to file fresh bail application before

the trial court after recording of statements of doctors, who

conducted postpartum of the dead body of the deceased.

Accordingly, this criminal misc. third bail application

preferred by the petitioner under Section 439 Cr.P.C. is dismissed

as not pressed at this stage with the liberty as prayed for.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.23

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