Pratapsingh vs State Of Rajasthan
2021 Latest Caselaw 8375 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4141/2021

Pratapsingh S/o Sh. Manohar Singh, Aged About 30 Years, R/o Khakhriya Khedi, Tehsil Mallargarh, Dist. Mandsour (M.p.). (Presently Lodged At Sub Jail, Bhinmal).

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

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Learned counsel for the petitioner does not want to

press this bail application, however, seeks liberty for the

petitioner to file fresh bail application before the trial court

after filing of the charge-sheet.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

135-mohit/-

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