Mahesh Kumar @ Mayank vs State Of Rajasthan
2021 Latest Caselaw 6781 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 907/2021

Mahesh Kumar @ Mayank S/o Shri Jitendra Kumar, Aged About 21 Years, By Caste Shrimali Brahmin, Resident Of Shrimaliyon Ka Chowk, Jasol, Tehsil Pachpadra, District Barmer (At Present Lodged In Sub Jail, Balotra).

----Petitioner Versus State Of Rajasthan, Through Pp.

----Respondent

For Petitioner(s) : Mr. Mool Singh Panwar For Respondent(s) : Mr. Vikram Sharma, PP For Complainant(s) : Mr. Govind Suthar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

The matter comes up for consideration of the application

(Inward no. 01/21) preferred on behalf of the petitioner for

withdrawal of this criminal misc. bail application with liberty to file

fresh bail application before the trial court.

Learned counsel for the petitioner has submitted that after

rejection of bail application of the petitioner by the trial court,

charge-sheet has been filed in the matter, therefore, he wants to

withdraw this criminal misc. bail application, however, seeks

liberty for the petitioner to file fresh bail application before the

trial court.

In view of the above, the application (Inward no. 01/21) is

allowed and this criminal misc. bail application preferred on behalf

(2 of 2) [CRLMB-907/2021]

of the petitioner under Section 439 Cr.P.C. is dismissed as

withdrawn with the liberty as prayed for.

(VIJAY BISHNOI),J

169-Arun/-

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