Ganiya @ Ghana vs State Of Rajasthan
2021 Latest Caselaw 2245 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1115/2021

Ganiya @ Ghana S/o Ramuda Kanjar, Aged About 19 Years, R/o Dhangadmau Kalan, P.S. Bhainsroadgarh. (Presently Lodged At District Jail Chittorgarh).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Umesh Shrimali For Respondent(s) : 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. bail application, however, seeks liberty for the

petitioner to file fresh bail application before the trial court after

filing of charge-sheet.

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.42

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