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Samir Khan vs State Of Rajasthan
2021 Latest Caselaw 15352 Raj

Citation : 2021 Latest Caselaw 15352 Raj
Judgement Date : 1 October, 2021

Rajasthan High Court - Jodhpur
Samir Khan vs State Of Rajasthan on 1 October, 2021
Bench: Rameshwar Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11007/2021

Samir Khan S/o Roshan Khan, Aged About 21 Years, R/o Bhakharsar Patodi, Police Station Pachpadra, District Barmer (At Present Lodged In Sub Jail, Balotra)

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

----Respondent

For Petitioner(s) : Mr Sravan Kumar Saini For Respondent(s) : Mr Mahipal Bishnoi, Pubilc Prosecutor

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

01/10/2021

Learned counsel for the petitioner does not press the bail

application at this stage and seeks liberty to file fresh bail

application before the trial court after recording of the statements

of the prosecutrix.

The bail application is dismissed as not pressed, with the

liberty prayed for.

(RAMESHWAR VYAS),J

28-MMA/-

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