Ramdas @ Ramniwas vs State
2021 Latest Caselaw 8173 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3609/2021

Ramdas @ Ramniwas S/o Chet Ram, Aged About 24 Years, Rampura Matoria, Police Station Rawatsar, District Hanumangarh. (At Present Lodged In Sub Jail, Nohar).

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

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

24/03/2021

Learned counsel Shri R.S. Choudhary does not press the

instant bail application at this stage craving liberty that the

petitioner may be permitted to file fresh bail application after the

statement of the witness Baskaro @ Sanju is recorded at the trial

The prayer so made is justified. The trial court is directed to

record the evidence of the witness Baskaro @ Sanju on priority

basis, whereafter the petitioner shall be at liberty to file a fresh

bail application.

With above liberty, the instant bail application is dismissed as

not pressed.

(SANDEEP MEHTA),J 81-Sudhir Asopa/-

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