Durga Lal vs State
2021 Latest Caselaw 6412 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2618/2021 Durga Lal S/o Chittar Nayak, Aged About 25 Years, R/o Govind Singh Ji Ka Kheda, Police Station Sadar, District Bhilwara. (At Present Lodged In District Jail Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. N.K. Gurjar For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 03/03/2021

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

recording of statements of prosecution witness Maya Nayak W/o

Gopal Nayak. It is prayed that the trial court be directed to record

the statements of above named prosecution witnesses on priority

basis.

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. However, it is expected that

the trial court shall record the statement of above named

prosecution witness on priority basis.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.14

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