Tiloka Ram vs State Of Rajasthan
2021 Latest Caselaw 10855 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6112/2021

Tiloka Ram S/o Shri Dwarka Ram, Aged About 35 Years, R/o Khinya, P.s Shri Mohangarh, District Jaisalmer At Present R/o Ptm Choraha, Sarhad Sultana, P.s. Shri Mohangarh, District Jaisalmer, Rajasthan. (At Present Lodged In District Jail Jaisalmer).

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

----Respondent

For Petitioner(s) : Mr. LD Khatri For Respondent(s) : Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/07/2021

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 after receipt of FSL report

before the trial court.

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/81-

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