Arun Singh vs State Of Rajasthan
2022 Latest Caselaw 5717 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 460/2022

Arun Singh S/o Karni Singh, Aged About 23 Years, R/o Jail Road Bikaner.

(At Present Lodged In Central Jail, Bikaner)

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

----Respondent

For Petitioner(s) : Mr. Ashok Upadhyay.

Ms. Anu Choudhary.

For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/04/2022

Learned counsel for the petitioner does not want to press

this bail application.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as not pressed.

However, liberty is granted to the petitioner to file a fresh

bail application after recording the statement of injured. The trial

court is directed to record his statement as early as possible.

(MANOJ KUMAR GARG),J 120-prashant/-

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