Nirmal Singh @ Bittu vs State Of Rajasthan
2021 Latest Caselaw 2538 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1278/2021

Nirmal Singh @ Bittu S/o Shri Jogendra Singh Dhillo, Aged About 29 Years, R/o Nangala, P.S. Talvandi, District Bhatinda (Punjab). (Presently Lodged At District Jail Hanumangarh).

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vipin Makkad For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021

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

Abhishek Kumar S.No.32

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