Harish vs State
2021 Latest Caselaw 9688 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5576/2021

Harish S/o Shri Nagji Ram, Aged About 18 Years, R/o Village Bhadwal, Sanchore Police Station, District Jalore. (Lodged In Sub Jail, Sanchore).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Teja Ram (through VC) For Respondent(s) : Mr. A.R. Choudhary, P.P. For Complainant(s) : Mr. Vishal Sharma (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

02/06/2021

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

filing of charge-sheet.

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),VJ

Abhishek Kumar S.No.15

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