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Bhana Ram @ Bhanu Pratap vs State
2021 Latest Caselaw 7888 Raj

Citation : 2021 Latest Caselaw 7888 Raj
Judgement Date : 19 March, 2021

Rajasthan High Court - Jodhpur
Bhana Ram @ Bhanu Pratap vs State on 19 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2423/2021

Bhana Ram @ Bhanu Pratap S/o Junjha Ram, Aged About 25 Years, Janadesar, Police Station Jhanwar, District Jodhpur. (Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Ramsukh Sharma 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 during

the pendency of this bail application, 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

Surabhii/7-

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