Mohammad Irfan vs State
2021 Latest Caselaw 11178 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9259/2021

Mohammad Irfan S/o Sh. Mohammad Noshad, Aged About 24 Years, R/o Ichak Kalla, Post Dudwa, Panchayat Sabano, P.s. Simriya, Dist. Chatra-Jharkhand. (At Present Lodged In Sub Jail, Ratangarh).

----Petitioner Versus State of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Ashok Kumar For Respondent(s) : Mr. Mohd. Javed Gouri, PP

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

19/07/2021

Learned counsel for the petitioner does not want to press

this bail application at this stage. However, seeks liberty to file

fresh bail application after recording the statement of Seizure.

Accordingly, the bail application is dismissed, as not pressed

with the liberty as prayed for.

(RAMESHWAR VYAS),J 14-rahul arya/payal-

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