Sakir Ali vs State Of Rajasthan
2021 Latest Caselaw 7598 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3672/2021

Sakir Ali S/o Shri Sarafat Ali, Aged About 42 Years, Mullaji Ka Chowk, Dholibawri, P.s. Dhan Mandi, District Udaipur, Rajasthan. (Presently Lodged In Central Jail Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. AR Chaudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

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

filing of charge-sheet.

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

116-pratibha/-

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