Mukesh vs State Of Rajasthan
2021 Latest Caselaw 2260 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1109/2021

Mukesh S/o Kanhaiya Lal, Aged About 22 Years, Ghatighar, Kesariyawad, P.s. Dhariyawad, District Pratapgarh. (At Present Lodged In District Jail, Pratapgarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. R.K. Charan For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

Learned counsel for the petitioner does not want to press

this bail application, however, seeks liberty for the petitioner to file

a fresh bail application before the trial court after recording of

statements of the prosecutrix.

Accordingly, this bail application preferred under Section 439

Cr.P.C is dismissed as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

36-akash/-

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