Naniya @ Nana vs State
2021 Latest Caselaw 6567 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2603/2021

1. Naniya @ Nana S/o Shri Jetha, Aged About 54 Years, R/o Mahula, P.S. Maandwa, District Udaipur.

2. Kaniya @ Kanaram S/o Shri Naniya @ Nanaram, Aged About 23 Years, R/o Mahula, P.S. Maandwa, District Udaipur.

(Presently Lodged In Central Jail, Udaipur).

----Petitioners Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Love Jain For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

04/03/2021

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 eye witnesses viz. Honki and Sita

Kumari.

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

Abhishek Kumar S.No.29

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