Jitendra Mund vs State Of Rajasthan
2021 Latest Caselaw 15315 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11018/2021

Jitendra Mund S/o Sh. Salu Ram, Aged About 24 Years, R/o Bandha Ki Dhani, Parbatsar, Dist. Nagaur. (At Present Lodged In Sub Jail, Merta, Dist. Nagaur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr G.R. Punia, Sr. Advocate assisted by Mr Jai Naveen For Respondent(s) : Mr Mahipal Bishnoi, Public Prosecutor Mr Vineet Jain for complainant

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order 01/10/2021

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner who is in custody in connection

with F.I.R. No.82/2021 Police Station Parbatsar, District Nagaur for

the offences under Sections 363, 376 IPC and Section 3/4 of

POCSO Act.

After arguing the matter at length, learned counsel for the

petitioner does press this bail application. However, he seeks

liberty to file fresh bail application after framing of charges against

the petitioner.

The bail application is dismissed as not pressed, with the

liberty prayed for.

(RAMESHWAR VYAS),J

29-MMA/-

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