Salim vs State Of Rajasthan
2021 Latest Caselaw 7891 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 946/2021

Salim S/o Hussain Khan, Aged About 43 Years, R/o Devaldi, P.s. Arnod, Dist. Pratapgarh. (At Present Lodged At District Jail, Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. R.K. Charan Ms. Nirmala Soni For Respondent(s) : Mr. A.R. Choudhary, P.P.

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 during the pendency of this

criminal bail application, statements of Investigating Officer have

been recorded before the trial Court, therefore, he does not want

to press this criminal misc. bail application at this stage, 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 at this stage with the liberty as prayed for.

(VIJAY BISHNOI),J

2-akash/-

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