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Murad Ali Khan vs State Of Rajasthan
2021 Latest Caselaw 7996 Raj

Citation : 2021 Latest Caselaw 7996 Raj
Judgement Date : 22 March, 2021

Rajasthan High Court - Jodhpur
Murad Ali Khan vs State Of Rajasthan on 22 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3310/2021

Murad Ali Khan S/o Usman Khan, Aged About 44 Years, By Caste Sindhi, R/o Sindhiyon Ka Mohalla, Khanda Falsa, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/03/2021

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 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

Abhishek Kumar S.No.27

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