Akhtar vs State Of Rajasthan
2022 Latest Caselaw 10722 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

....

S.B. Criminal Misc. Bail Application No. 10526/2022

Akhtar S/o Salamudeen, aged 21 years, resident of Bottleganj, P.S. Pipliyanmandi, District Mandsore (MP). (At Present Lodged In District Jail, Pratapgarh)

----Petitioner Versus State Of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria. For Respondent(s) : Mr. Mukesh Trivedi, PP.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/08/2022

Learned counsel for the accused-petitioner does not want to

press the present bail application but seeks a liberty for the

accused-petitioner to file fresh bail application after filing of the

challan.

Accordingly, the present bail application is dismissed as not

pressed with liberty as prayed for.

(MANOJ KUMAR GARG),J 48-Mohan/-

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