Indarchand vs State
2021 Latest Caselaw 6596 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3148/2021

Indarchand S/o Kishanaram, Aged About 42 Years, R/o Kanasar P.S. Bechhwal District Bikaner, At Present On Rent, House Of Durgaram Kumhar, Gali No. 17, Near Teen Murti, Rampura Basti, Bikaner Police Station Naya Shahar, Bikaner Dist. Bikaner. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Virendra Acharya For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2021

Learned counsel for the petitioner, without arguing 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

39-Arun/-

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