Citation : 2021 Latest Caselaw 7090 Raj
Judgement Date : 10 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3289/2021
Om Prakash S/o Rampal, Aged About 30 Years, R/o Kanvalisar, Teh. And Dist. Nagaur. (At Present Lodged In District Jail, Nagaur).
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. RS Choudhary For Respondent(s) : Mr. AR Choudhary, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
10/03/2021
Learned counsel for the petitioners, without arguing on
merits, has submitted that he does not want to press this criminal
misc. bail application, however, seeks liberty for the petitioners to
file 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 as prayed for.
(VIJAY BISHNOI),J
168-pratibha/-
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