[email protected] S/O Shri Aasu vs State Of Rajasthan
2021 Latest Caselaw 808 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                     S.B. Criminal Miscellaneous Second Bail Application No.
                                                                      732/2021

                                    [email protected] S/o Shri Aasu, Aged About 22 Years, R/o Vill.
                                    Raniyala Ps Sikri Dist. Bharatpur At Present In Central Jail
                                    Bharatpur
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Harendra Singh, through VC For Complainant(s) : Mr. Mahendra Kumar Meena For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

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 principal witnesses.

Trial Court is directed to record the statement of the principal

witnesses on priority.

Accordingly, this Criminal Misc. Second Bail Application

dismissed as withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /64

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