Irfan @ Teesmar Khan vs State
2021 Latest Caselaw 6162 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2990/2021

Irfan @ Teesmar Khan S/o Abdul Shakoor, Aged About 23 Years, Opp. Of Police Chowki, Bheel Basti, Police Station Nagori Gate, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Kailash Chandra Pancharia For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Learned counsel for the petitioners, 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

petitioners 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

174-pratibha/-

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