Jai Pal @ J.P vs State
2021 Latest Caselaw 2378 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12807/2020

Jai Pal @ J.p. S/o Shri Radheshyam Sakin, Aged About 30 Years, Ward No. 01, Elnabad, Tehsil Elnabad, District Sirsa (Haryana). (At Present Lodged In District Jail Hanumangarh).

----Petitioner Versus State, Through P.P.

----Respondent

For Petitioner(s) : Mr. J.S. Khichi For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

28/01/2021

Learned counsel Shri Khichi craves liberty to withdraw the

instant bail application praying that the petitioner may be allowed

to file a fresh bail application after the evidence of the witnesses

Rani and Sharmila who identified the petitioner during

investigation are recorded at the trial.

Accordingly, the instant bail application is dismissed as

withdrawn with the liberty prayed for.

(SANDEEP MEHTA),J 74-Sudhir Asopa/-

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