Prakash vs State Of Rajasthan
2021 Latest Caselaw 2533 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1292/2021

Prakash S/o Sh. Narsingh, Aged About 28 Years, By Caste Kanjar, R/o Meghniwas, P.s. Begun, District Chittorgarh. (At Present In Judicial Custody In Sub Jail Mandalgarh).

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

----Respondent

For Petitioner(s) : Mr. Anil Vyas For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021

Learned counsel for the petitioner, without arguing 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 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 sought for.

(VIJAY BISHNOI),J

41-Arun/-

Powered by TCPDF (www.tcpdf.org)