Baj Singh vs State Of Rajasthan
2021 Latest Caselaw 9749 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Bail Application No. 7317/2021

Baj Singh S/o Shri Gurmail Singh, Aged 30 Years, R/o Chak 4 Jsd (Bugia), P.s. Jaitsar, District Sri Ganganagar (At Present Lodged In Sub Jain Suratgarh, District Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Mr. N.R Budania through VC For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA (VACATION JUDGE)

Judgment / Order

07/06/2021

Learned counsel for the petitioner has submitted that he

does not want to press this criminal misc. bail application,

however, seeks liberty for the petitioner to file a fresh bail

application after filing of the charge-sheet.

Accordingly, this bail application preferred by the petitioner

under Section 439 Cr.P.C. is dismissed as not pressed with the

liberty as prayed for.

(DEVENDRA KACHHAWAHA),VJ

79-Akshay/-

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