Suraj Garg vs State
2021 Latest Caselaw 958 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8773/2020 Suraj Garg S/o Nema Ram, Aged About 22 Years, By Caste Garg, R/o Village Mogra Kallan, Luni, P.s. Kudi Bhagtasni, District Jodhpur. (Presently Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Sanjay Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2021

Learned counsel for the petitioner has submitted that this

bail application has been filed inadvertently while mentioning that

it is a first bail application, though the first bail application of the

petitioner has already been rejected by a Co-ordinate Bench of

this Court vide order dated 26.09.2018.

Learned counsel for the petitioner has, therefore, prayed that

he may be allowed to withdraw this bail application with liberty to

file second bail application.

Accordingly, this bail application is dismissed as withdrawn

with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/21-

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