Madan Lal vs State
2021 Latest Caselaw 7075 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2975/2021

Madan Lal S/o Shri Sahab Ram, Aged About 22 Years, B/c Meghwal, R/o House No.553, Talwada Khurd At Present Vilaspuriya Colony, Alenabad, District Sirsa (Haryana). (At Present Lodged In Central Jail, Sriganganagar).

----Petitioner Versus State of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

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 prosecutrix.

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.31

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