Jagdish Saran vs State Of Rajasthan
2021 Latest Caselaw 9712 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6693/2021

Jagdish Saran S/o Sh. Sukharam, Aged About 45 Years, R/o Dugastau, Jayal, Distt. Nagaur (At Present Lodged In Distt. Jail, Nagaur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Falgun Buch (through VC) For Respondent(s) : Mr. Laxman Solanki, P.P.

Mr. R.C. Khichi, for the complainant (through VC)

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

Judgment / Order

03/06/2021

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

recording of statements of injured Dhannaram.

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

38-Taruna/-

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