Praful Bhati vs State Of Rajasthan
2021 Latest Caselaw 6130 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1601/2021

Praful Bhati S/o Shri Sumernath, Aged About 19 Years, R/o Gangashahar, District Bikaner. (At Present Lodged At District Jail Bikaner).

----Petitioner Versus The State Of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Sanjay Raj Pandit For Respondent(s) : Mr. A.R. Choudhary, P.P. For Complainant(s) : Mr. Abhishek Mehta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

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

filing of charge-sheet.

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),J

Abhishek Kumar S.No.16

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