Mahesh Kumar vs State
2021 Latest Caselaw 8566 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3199/2021

Mahesh Kumar S/o Haja, Aged About 20 Years, Mundwada-B, Tehsil Kherwara, District Udaipur. (At Present Lodged In Central Jail Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Ranjeet Singh Chouhan For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that during the pendency of this

bail application charge-sheet has been filed before the trial court,

therefore, he does not want to press this criminal misc. bail

application, however, seeks liberty for the petitioner to file a fresh

bail application before the trial court.

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

242-akash/-

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