Arun Kumar vs State
2021 Latest Caselaw 7610 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3043/2021

Arun Kumar S/o Shri Mukhram, Aged About 24 Years, R/o Chak 15 SPM (Chak Chou. Chetramwala, Police Station, Lalgarh Jatan, Sri Ganganagar.

(Presently Lodged At District Jail, Sriganganagar).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Nishant Bora For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

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 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

Abhishek Kumar S.No.31

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