Upendra Singh @ Pradhan vs State Of Rajasthan
2021 Latest Caselaw 2265 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5451/2020

Upendra Singh @ Pradhan S/o Shravan Singh, Aged About 25 Years, Jodhasar, Police Station Seruna, Tehsil Sri Dungarpur, District Bikaner. (At Present Lodged In Central Jail, Bikaner)

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

----Respondent

For Petitioner(s) : Mr. Sunil Kumar Singh (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

that he does not want to press this bail application, however,

seeks liberty for the petitioner to file fresh application before the

trial court after recording of the statements of injured Manoj.

In view of the above, this criminal misc. bail application

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

as not pressed with the aforesaid liberty.

However, it is expected that the trial court shall record the

statements of injured Manoj on priority basis.

(VIJAY BISHNOI),J

Surabhii/3-

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