Deepak vs State
2021 Latest Caselaw 7764 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3059/2021

Deepak S/o Shri Mangilal, Aged About 43 Years, By Caste Patidar, R/o Pipliya Vishniya, Thana Malhargarh, District Mandsor (Madhya Pradesh).

(At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. M.L. Bishnoi For Respondent(s) : Mr. A.R. Choudhary, P.P.

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

recording of statements of Investigating Officer.

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.15

Powered by TCPDF (www.tcpdf.org)