Citation : 2021 Latest Caselaw 6689 Raj/2
Judgement Date : 20 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 1403/2021
Ankit Mishra S/o Late Shri Girraj Prasad, R/o Jaisinghpura
(Jeevanpura Ki Dhani) Chaksu District Jaipur (Presently Confined
In Dausa Jail, Rajasthan)
----Appellant
Versus
1. State Of Rajasthan, Through P.p
2. Ashok Kumar Rana Dholi S/o Shri Dhulichand, R/o
Didwana, Lalsot, District Dausa Rajasthan
----Respondents
For Appellant(s) : Mr. Prem Shanker Sharma For Respondent(s) : Mr. F.R. Meena, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order
20/11/2021
Counsel for the applicant does not want to press the
application no. 1A 1/ 2021 for waiving the defect/s.
The application 1A 1/ 2021 is dismissed as withdrawn.
Heard on the application bearing no. 1A 2/ 2021.
It is prayed by learned counsel for the applicant that the
present appeal may kindly be converted into a bail application as
the trial is pending before the POCSO Court.
Considering the same, office is directed to register the
present appeal as S.B. Criminal Misc. Bail Application.
For the purpose of statistics, present appeal be treated as
disposed of.
Accordingly, the application bearing no. 1A 2/ 2021 is allowed.
Office to proceed further.
(PANKAJ BHANDARI),J
NIKHIL KR. YADAV /237
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