Bharat Singh vs State Of Rajasthan
2021 Latest Caselaw 7401 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 157/2021 Bharat Singh S/o Kojraj Singh, Aged About 28 Years, R/o Dhamsin, Tehsil Raniwara Dist. Jalore. (At Present Lodged In District Jail, Jalore).

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Dashrath Bhai S/o Sh. Joita Ram, B/c Meghwal, R/o Dhamsin, Teh. Raniwara, Dist. Jalore.

----Respondents

For Appellant(s) : Mr. AS Rathore For Respondent(s) : Mr. Mohd. Javed Gauri, PP For Complainant(s) : Mr. Umaid Singh Rathore

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021

Learned counsel for the appellant, without arguing the

matter on merits, has submitted that he does not want to press

this criminal appeal, however, seeks liberty for the appellant to file

fresh bail application before the trial court after recording of

statements of injured and the doctor, who has given his opinion.

Accordingly, this criminal appeal preferred by the appellant

under Section 14A(2) of SC/ST Act is dismissed as not pressed

with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/154-

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