Karan Nath vs State Of Rajasthan
2021 Latest Caselaw 8392 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 3585/2021

Karan Nath S/o Shri Ram Nath, Aged About 25 Years, Mandali, Police Station Mandali, District Barmer. (At Present Lodged In Sub Jail Balotra).

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

----Respondent

For Petitioner(s) : Mr. M.A. Rao 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 second 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

prosecutrix.

Accordingly, this second bail application is dismissed

as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

36-msrathore/-

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