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Akhtar Kha vs State
2021 Latest Caselaw 6775 Raj

Citation : 2021 Latest Caselaw 6775 Raj
Judgement Date : 5 March, 2021

Rajasthan High Court - Jodhpur
Akhtar Kha vs State on 5 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3196/2021

Akhtar Kha S/o Sh. Bulle Kha, Aged About 26 Years, R/o 6Bd, Police Station Khajuwala, Dist. Bikaner (At Present Lodged In Sub Jail, Anupgarh).

----Petitioner Versus State, Through Pp

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Learned counsel for the petitioner does not want to

press this bail application, however, seeks liberty for the

petitioner to file a fresh bail application before the trial

court after recording of the statements of the

I.O./Seizure Officer.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

61-msrathore/-

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