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Mohabat Singh vs State
2021 Latest Caselaw 8184 Raj

Citation : 2021 Latest Caselaw 8184 Raj
Judgement Date : 24 March, 2021

Rajasthan High Court - Jodhpur
Mohabat Singh vs State on 24 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3364/2021

Mohabat Singh S/o Sh. Chelu Singh, Aged About 30 Years, Morkhana, Tehsil Nokha, District Bikaner. (Presently Lodged In Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Kamal Singh Rathore For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021

Learned counsel for the petitioner does not want to

press this bail application, however, seeks liberty for the

petitioner to file a fresh bail application before the trial

court after recording of the statements of the

complainant - Hadman Singh and the prosecution

witness - Bhinya Ram.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

35-msrathore/-

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