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Puran Lal vs State
2021 Latest Caselaw 2422 Raj

Citation : 2021 Latest Caselaw 2422 Raj
Judgement Date : 28 January, 2021

Rajasthan High Court - Jodhpur
Puran Lal vs State on 28 January, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7196/2020

Puran Lal S/o Mangat Ram, Aged About 32 Years, Ward No. 01, Dablibas Maulvi, Police Station Sadar, Hanumangarh, District Hanumangarh.

(At Present Lodged In District Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. bail application, however, seeks liberty for the

petitioner to file fresh bail application before the trial court after

recording of statements of Investigating Officer/Seizure Officer.

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

6-Arun/-

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