Mahendra vs State Of Rajasthan
2021 Latest Caselaw 6784 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14982/2020

Mahendra S/o Hema Ram, Aged About 20 Years, R/o 611, Rajeev Colony, Mandiya Road, Pali, Tehsil and District Pali (Raj.). (At Present Lodged In Jail Pali).

----Petitioner Versus State Of Rajasthan, through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Om Singh Chauhan For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

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 injured - Jitendra Singh.

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.17

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