Nawab Khan vs State Of Rajasthan
2021 Latest Caselaw 7261 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2604/2021

1. Nawab Khan S/o Shri Bagge Khan, Aged About 30 Years, Kansingh Ki Sid, Police Station Baap, District Jodhpur. (At Present Lodged In Central Jail Jodhpur).

2. Ismail Khan S/o Bhikhe Khan, Aged About 21 Years, Kansingh Ki Sid, Police Station Baap, District Jodhpur. (At Present Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. KR Meghwal For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Learned counsel for the petitioners, 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

petitioners to file fresh bail application before the trial court after

recording of statements of prosecutrix.

Accordingly, this criminal misc. bail application preferred by

the petitioners under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/24-

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