Omprakash vs State
2021 Latest Caselaw 7097 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3335/2021

Omprakash S/o Haringa Ram, Aged About 45 Years, R/o Lodha Colony, Pokaran District Jaisalmer (Raj.). (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Roshan Lal For Respondent(s) : Mr. Mohd. Javed Gauri, P.P. For Complainant(s) : Mr. Hapu Ram Bishnoi

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

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

Abhishek Kumar S.No.192

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