Prama Ram @ Parma Ram vs State
2021 Latest Caselaw 7759 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3527/2021

Prama Ram @ Parma Ram S/o Ummeda Ram, Aged About 55 Years, Kandalsar, Tehsil Bidasar, District Churu. (At Present Lodged In District Jail Churu).

----Petitioner Versus The State of Rajasthan through P.p.

----Respondent

For Petitioner(s) : Mr. Pritam Solanki (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

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 sought for.

(VIJAY BISHNOI),J

51-Arun/-

Powered by TCPDF (www.tcpdf.org)