Shanti Singh @ Shanti Lal vs State Of Rajasthan
2021 Latest Caselaw 7292 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2739/2021

Shanti Singh @ Shanti Lal S/o Khem Singh @ Khema, Aged About 24 Years, R/o Chaktiya Bavji, Police Station Dungla, District Chittorgarh.

(Presently Lodged In Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Ms. Urvashi Baya 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 she 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

recording of statements of complainant.

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.34

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