Mansingh @ Mangi S/O Kartar Singh vs State Of Rajasthan
2021 Latest Caselaw 6856 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous Third Bail Application No.
                                                                 18385/2021

                                   Mansingh @ Mangi S/o Kartar Singh, R/o Bhapur Ps Mahuwa
                                   Dist. Dausa Raj. At Present In Dist. Jail Dausa
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Anil Agarwal for Mr. Vikram Singh Chauhan For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/11/2021

Counsel for the petitioner does not press the present criminal

misc. third bail application. He seeks a direction that Court below

be directed to record the statement of complainant at the earliest

and the liberty to file fresh bail application after recording of

statement of complainant.

Accordingly, Criminal Misc. Third Bail Application is dismissed

as withdrawn with liberty as prayed for.

However, trial Court is directed to record the statement of

complainant at the earliest.

(PANKAJ BHANDARI),J

ARTI SHARMA /12

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