Akbar Ali vs State Of Rajasthan
2021 Latest Caselaw 7622 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11688/2020

Akbar Ali S/o Sh. Mustafa, Aged About 42 Years, R/o Amanpura, Nadi Chawk, Makrana, District Nagaur (Raj.). (Sub Jail Parbatsar, Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Muktesh Maheshwari Mr. Aidan Choudhary For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

After attempting to argue the matter on merits, learned

counsel for the petitioner 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 recording of statements of complainant - Abrar Husain.

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.2

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