Megharam vs State Of Rajasthan
2021 Latest Caselaw 948 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11997/2020

Megharam S/o Shri Rajuram Jat, Aged About 21 Years, By Caste Jat, R/o Padasla, Thana Matoda, District Jodhpur. (At Present Lodged At District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Mangi Lal Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, 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 Investigation 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/17-

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