Mahesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 8389 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3605/2021

Mahesh Kumar S/o Sita Ram Sharma, Aged About 25 Years, R/o Seuwa, Tehsil Rajgarh, Dist. Churu. (At Present Lodged In District Jail, Churu)

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

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Laxman Solanki. PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

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

recording of statements of complainants Rekha Kanwar and her

daughter Sampat Kanwar.

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

Surabhii/46-

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