Bhawani Singh vs State
2021 Latest Caselaw 6083 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2979/2021

Bhawani Singh S/o Purakh Singh, Aged About 25 Years, B/c Rajput, R/o Pithe Ka Bada, Mikthda, Tehsil And District Barmer. (At Present Lodged In District Jail, Barmer).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Surendra Bagmalani For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Learned counsel for the petitioner does not want to

press this bail application, however, seeks liberty for the

petitioner to file fresh bail application before the trial court

after filing of the charge-sheet.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

166-mohit/-

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