Kaluram vs State Of Rajasthan
2021 Latest Caselaw 6451 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3107/2021

1. Kaluram S/o Chogaram, Aged About 27 Years, B/c Bishnoi, R/o Jambheshwar Nagar, Kakani, Police Station Luni, Dist. Jodhpur (Raj.). (Lodged In Central Jail, Jodhpur).

2. Pukhraj S/o Chogaram, Aged About 20 Years, B/c Bishnoi, R/o Jambheshwar Nagar, Kakani, Police Station Luni, Dist. Jodhpur (Raj.). (Lodged In Central Jail, Jodhpur).

----Petitioners Versus

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. Vikram Sharma, PP

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

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 sought for.

(VIJAY BISHNOI),J

83-Arun/-

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