Banshilal vs Union Of India
2021 Latest Caselaw 9801 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7201/2021

Banshilal S/o Late Gordhan Ram Bishnoi, Aged 50 Years, R/o Village Hemnagar, Joliyali, Police Station Jhanwar, District Jodhpur.

(At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus Union Of India, Through NCB

----Respondent

For Petitioner(s) : Mr. Kailash Khilery through VC For Respondent(s) : Mr. M.R. Pareek, Spl. PP for Union of India through NCB

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

21/06/2021

Learned counsel for the petitioner appearing through video

conferencing stated that he does not want to press the present

bail application filed on behalf of the accused-petitioner under

Section 439 Cr.P.C., however, seeks liberty for the accused-

petitioner to file a fresh bail application after recording the

statement of Investigating Officer and Seizure Officer.

Accordingly and in view of the above submissions, the

present bail application filed on behalf of the accused-petitioner

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

as prayed for.

(DEVENDRA KACHHAWAHA), VJ 52-amit/-

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