Nemichand @ Akshay vs State
2021 Latest Caselaw 7288 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2508/2021

Nemichand @ Akshay S/o Shri Kishan Lal, Aged About 36 Years, By Caste Jat, R/o Rahalana, Dudu Police Station, District Jaipur Rural. (Lodged In District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. B. Ray Bishnoi For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

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 a fresh bail application before the trial court after

recording the statements of Investigating Officer.

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

20-akash/-

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