Citation : 2021 Latest Caselaw 7087 Raj
Judgement Date : 10 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3047/2021
Manohar Singh S/o Ram Singh, Aged About 32 Years, B/c Rajput, R/o Bhaniyana, P.s. Pokaran, Dist. Jalore. Presently Shyam Manohar Nagar, Chopasani Village, Police Station Rajiv Gandhi Nagar, Jodhpur. (At Present Lodged At Central Jail, Jodhpur).
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. Nishant Bora For Respondent(s) : Mr. Laxman Solanki, 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 a fresh bail application before the trial court after
filing of charge-sheet.
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.
(VIJAY BISHNOI),J
44-akash/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!