Sarvar vs State Of Rajasthan
2021 Latest Caselaw 7768 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3726/2021

Sarvar S/o Sayar, Aged About 59 Years, R/o Mejha Road, Mandal, P.s. Mandal, Dist. Bhilwara (Raj.). (At Present Lodged At District Jail Bhilwara).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Niwas Chaudhary For Respondent(s) : Ms. Anita Gehlot, 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 the 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

106-pratibha/-

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