Pawan Kumar vs State Of Rajasthan
2021 Latest Caselaw 17354 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4540/2021

Pawan Kumar S/o Sh. Magtu Ram, Aged About 29 Years, 365, Head Tehsil Rawala, District Sri Ganganagar. (Presently Lodged In Sub Jail Anoopgarh).

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

----Respondent

For Petitioner(s) : Mr. Suresh Brahman For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/11/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

that he does not want to press this bail application, however,

seeks liberty for the petitioner to move appropriate application

before the trial court after recording of the statements of Seizure

Officer/Investigating Officer.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed with the aforesaid liberty.

(VIJAY BISHNOI),J

Surabhii/13-

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