Suresh Kumar vs State
2021 Latest Caselaw 7293 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2749/2021

Suresh Kumar S/o Shri Jagdish Khati, Aged About 31 Years, Gusaiyana, Tehsil And District Sirsa (Haryana). (At Present Lodged In Sub Jail Bhadra District Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Kishan Lal Bansal For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Learned counsel for the petitioner has submitted that after

rejection of the bail application of the petitioner, charge-sheet has

been filed, therefore, 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.

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

Surabhii/36-

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