Manish vs State Of Rajasthan
2021 Latest Caselaw 2396 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1173/2021

Manish S/o Sh. Jagdish Ji, Aged About 39 Years, R/o Agre Ka Bada, Bakshi Bazar, Mahakal Police Station, Ujjain (Mp). (Confined In District Jail, Chittorgarh).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. S.S. Shaktawat Mr. Vikas Singh For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Learned counsel for the petitioners, without arguing on

merits, has submitted that he does not want to press this criminal

misc. bail application, however, seeks liberty for the petitioners 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

29-Arun/-

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