Abdul Hasan vs State
2021 Latest Caselaw 937 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14927/2020

Abdul Hasan S/o Fakir Mohammad @ Sher Mohammad, Aged About 22 Years, B/c Musalman, R/o Gabbu Kha Ka Chowk, P.s.udaimandir, Presently Maderana Colony, Thana Mahamandir, Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Aziz Khan For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

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 as prayed for.

(VIJAY BISHNOI),J

68-akash/-

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