Vinod Kumar vs State Of Rajasthan
2021 Latest Caselaw 10856 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4585/2021

Vinod Kumar S/o Shri Preetam Chand, Aged About 37 Years, By Caste Dhanak, R/o Ward No. 3, Padampur, Police Station, Padampur, Tehsil Padampur, District Sri Ganganagar (Raj.). (At Present Lodged In Central Jail Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Rajendra Kumar Soni For Respondent(s) : Mr. Anish 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 before the trial court after

recording of statements of 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

76-Arun/-

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