Omprakash S/O Shri Shankar vs State Of Rajasthan
2021 Latest Caselaw 6894 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Second Bail Application No.
                                                                  14627/2021

                                   Omprakash S/o Shri Shankar, Aged About 50 Years, R/o Saimra
                                   Mafi Thana Rudawal Dist. Bharatpur Raj. At Present Confined At
                                   Dist. Jail Bharatpur
                                                                                                         ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

24/11/2021

Counsel for the petitioner does not want to press the present

criminal misc. second bail application. He seeks liberty to move

fresh bail application after recording of the statement of Ganga

Singh, Sudhir, Jai Singh and Vijendra.

Accordingly, Criminal Misc. Second Bail Application is

dismissed as withdrawn with liberty as prayed for.

However, trial Court is directed to record the statement of

Ganga Singh, Sudhir, Jai Singh and Vijendra at the earliest.

Office is directed to send the copy of this order to the trial

Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /18

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