Shanti Lal vs State Of Rajasthan
2021 Latest Caselaw 7105 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3528/2021

Shanti Lal S/o Shankar Lal, Aged About 20 Years, Dhimari Fala Varad, Police Station Jhadol, District Udaipur (Rajasthan). (Petitioner Is Presently Lodged At Central Jail Udaipur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Rajendra Singh Rathore For Respondent(s) : Mr. Mohd. Javed Gouri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Learned counsel for the petitioner, without arguing 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 sought for.

(VIJAY BISHNOI),J

86-akash/-

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