Baljindra Singh @ Monu vs State Of Rajasthan
2021 Latest Caselaw 6274 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3016/2021

Baljindra Singh @ Monu S/o Shri Gurraj Singh, Aged About 20 Years, By Caste Sikh, R/o Patli, Ps Sadul Shahar, District Sri Ganganagar, Rajasthan. (Presently Lodged In Central Jail Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. NK Sharma For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

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

40-pratibha/-

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