Shokeen @ Khinni vs State Of Rajasthan
2021 Latest Caselaw 9354 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4413/2021

Shokeen @ Khinni S/o Sri Ramjan Khan, Aged About 28 Years, R/o Ward No. 4, Fatehpur, P.S. Sangria, District Hanumangarh. (Presently Lodged At District Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Manish Dadhich (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/05/2021 After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this criminal misc. bail application at

this stage, however, seeks liberty for the petitioner to file a fresh

bail application before the trial court after recording the

statements of injured complainant - Gurvinder Singh.

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

17-akash/-

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