Mahendra Singh vs State Of Rajasthan
2021 Latest Caselaw 7095 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3326/2021

Mahendra Singh S/o Kan Singh, Aged About 35 Years, R/o Sarwadi, Tehsil Pachpadra, Dist. Barmer (Raj.). (Lodged In Sub Jail, Balotra).

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

----Respondent

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. Laxman Solanki, 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

184-pratibha/-

Powered by TCPDF (www.tcpdf.org)