Ladu Ram vs State Of Rajasthan
2021 Latest Caselaw 7887 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2558/2021

Ladu Ram S/o Chotha Ram, Aged About 32 Years, Daro Ki Dhani, Village Pur, Tehsil Shanchore, District Jalore.

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

----Respondent

For Petitioner(s) : Mr. M.R. Khatri For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

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 surrender before the trial court.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 438 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

110-Arun/-

Powered by TCPDF (www.tcpdf.org)