Navam vs State
2021 Latest Caselaw 7873 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3555/2021

Navam S/o Preetam, Aged About 20 Years, Ward No. 12, Ratangarh, District Churu. (Presently Lodged At District Jail Churu).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Learned counsel for the petitioner has submitted that after

rejection of the bail application of the petitioner, charge-sheet has

been filed, therefore, 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.

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

51-pratibha/-

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