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Kamruddin vs State
2021 Latest Caselaw 6259 Raj

Citation : 2021 Latest Caselaw 6259 Raj
Judgement Date : 2 March, 2021

Rajasthan High Court - Jodhpur
Kamruddin vs State on 2 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3003/2021

Kamruddin S/o Sh. Hasam Khan, Aged About 26 Years, B/c Musalman, R/o Goliya, Jeevraj, Police Station Rgt Nagar, Dist. Barmer. (At Present Lodged In Sub Jail, Balotra).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pritam Solanki For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Learned counsel for the petitioner has submitted that

since during the pendency of this bail application, charge-

sheet has been filed, he does not want to press this bail

application, however, seeks liberty for the petitioner to

file a fresh bail application before the trial court.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

32-msrathore/-

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