Vinod Kumar S/O Ramsawroop vs State Of Rajasthan
2021 Latest Caselaw 619 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                    15960/2020

                                    Vinod Kumar S/o Ramsawroop, R/o Jatwara Road Sooroth Tehsil
                                    Hindaun Dist. Karauli (At Present Confined In Sub Jail Bayana
                                    Dist. Bharatpur)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Umashanker Pandey For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/01/2021

Counsel for the petitioner does not want to press the bail

application, seeks liberty to move fresh bail application after

recording the statement of the prosecutrix in Court.

The same is accordingly dismissed as withdrawn with liberty

as prayed for.

Trial Court is directed to record the statement of the

proseuctrix at the earliest.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /65

Powered by TCPDF (www.tcpdf.org)