Anil Kumar @ Bablu vs State Of Rajasthan
2021 Latest Caselaw 10813 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6426/2021

Anil Kumar @ Bablu S/o Sh. Dayaram, Aged About 23 Years, B/c Jat, R/o Khoda, P.s. Rawatsar, Dist. Hanumangarh (Raj.). Presently Resides At Village Nakhnola, P.s. Khedki Daula, Dist. Gurugram, Haryana. (Presently Lodged At Jail- Hanumangarh).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. NK Sharma, Adv. For Respondent(s) : Mr. Shravan Bishnoi, PP Mr. Sameer Pareek, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/07/2021

The misc. application for preponing the date of listing of the

present bail application is dismissed as having become

infructuous.

Counsel for the petitioner does not want to press this bail

application at this stage and seeks liberty to file afresh after

recording the statement of the prosecutrix.

Hence, the bail application is dismissed as not pressed with

liberty as prayed. The trial court is directed to record the

statement of the prosecutrix as early as possible.

( MANOJ KUMAR GARG),J 127-MS/-

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