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Smt Naseem Bano vs State
2021 Latest Caselaw 6631 Raj

Citation : 2021 Latest Caselaw 6631 Raj
Judgement Date : 4 March, 2021

Rajasthan High Court - Jodhpur
Smt Naseem Bano vs State on 4 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8417/2020

Smt Naseem Bano W/o Shri Jakir Hussain, Aged About 35 Years, Jawad (Madhyapradesh).

(At Present Lodged In District Jail Udaipur).

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

----Respondent

For Petitioner(s) : Mr. M.A. Rao For Respondent(s) : Mr. A.R. Choudhary, 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 a fresh bail application before the trial court after

recording the statements of Investigating Officer.

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.

It is expected that the trial court shall record the statements

of the Investigating Officer on priority basis.

(VIJAY BISHNOI),J

3-akash/-

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