Narna Ram vs State Of Rajasthan
2021 Latest Caselaw 8379 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4059/2021

Narna Ram S/o Misra Ram, Aged About 40 Years, R/o Keriya, Tehsil Chitalwana, District Jalore. (At Present Lodged At District Jail Jalore).

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

----Respondent

For Petitioner(s) : Mr. B.S. Deora For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Learned counsel for the petitioner, without arguing 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 sought for.

(VIJAY BISHNOI),J

89-Arun/-

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