Pikesh Mehta vs State
2021 Latest Caselaw 2407 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9957/2020

Pikesh Mehta S/o Sh. Amrit Mehta, Aged About 20 Years, R/o Salpura, Tehsil Atru, P.s. Kawai, District Baran, Rajasthan. (At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Raju Ram Panwar For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

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 move appropriate application

before the trial court after recording of the statements of minor

victim- complainant.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed with the aforesaid liberty.

(VIJAY BISHNOI),J

Surabhii/16-

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