Phoolchand @ Manphool vs State
2021 Latest Caselaw 941 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13919/2020

Phoolchand @ Manphool S/o Shri Kashmir Lal, Aged About 24 Years, Jalauki, Police Station Padampur, District Srigangangar (Raj.). (At Present Lodged In Sub Jail, Srikaranpur).

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

----Respondent

For Petitioner(s) : Mr. Pawan Bishnoi For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

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

Surabhii/36-

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