Dharamveer S/O Raghuveer vs State Of Rajasthan
2021 Latest Caselaw 2377 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Second Bail Application No.
                                                                     8915/2021

                                   Dharamveer S/o Raghuveer, R/o Police Station And Tehsil
                                   Kirawali District Agra (Uttar Pradesh) (Presently Lodged At
                                   District Jail, Dholpur)
                                                                                                           ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Public Prosecutor.)
                                                                                                         ----Respondent

For Petitioner(s) : Mr. Sudhir Jain through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

08/06/2021

Counsel for the petitioner does not want to press the present

bail application. He seeks liberty to file fresh bail application after

recording of the statement of Seizure Officer.

Accordingly, Criminal Misc. Second Bail Application is

dismissed as withdrawn with liberty as prayed for.

Trial Court is directed to record the statement of Seizure

Officer on priority.

(PANKAJ BHANDARI (V.J.)),J

ARTI SHARMA /32

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