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Sanjay Kumar vs State Of Rajasthan
2021 Latest Caselaw 9734 Raj

Citation : 2021 Latest Caselaw 9734 Raj
Judgement Date : 4 June, 2021

Rajasthan High Court - Jodhpur
Sanjay Kumar vs State Of Rajasthan on 4 June, 2021
Bench: Sandeep Mehta Judge)

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6193/2021

Sanjay Kumar S/o Parmanand Kumahar, Aged About 36 Years, Prabhat Nagar Colony, Hastinapur Police Station, Hastinapur, Dist. Merath (Up). (Lodged In Sub Jail, Nimbahera).

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

----Respondent

For Petitioner(s) : Mr. B. Ray Bishnoi (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

04/06/2021

After arguing the matter at great length, Shri Bishnoi does

not press the instant bail application seeking leave that the

petitioner may be allowed to file a fresh bail application after the

statement of the Seizure Officer and the Investigating Officer are

recorded at the trial.

Learned Public Prosecutor does not object to the said

submission.

Accordingly, the instant bail application is dismissed as not

pressed with the liberty prayed for.

(SANDEEP MEHTA), VJ

37-Sudhir Asopa/-

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