Pola Ram vs State Of Rajasthan
2021 Latest Caselaw 2525 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1335/2021

Pola Ram S/o Aadu Ram, Aged About 54 Years, Pandito Ka Bas, Barnau, P.s. Dechu District Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Mohd Javed Gouri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021

Learned counsel for the petitioner has submitted that during

the pendency of this bail application, charge-sheet has been filed,

therefore, he does not want to press this criminal bail application,

however, seeks liberty for the petitioner to file a fresh bail

application before the trial court.

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

73-akash/-

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