Shankerlal vs State
2022 Latest Caselaw 1178 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1022/2022

Shankerlal S/o Ramkaran, Aged About 45 Years, Goudu, Presently Chak 7 Psd, Fulasar, P.s. Bajju, Dist. Bikaner. (Presently Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Nishant Bora For Respondent(s) : Mr Anada Ram Choudhary Public Prosecutor, Mr I.R. Choudhary, for complainant

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

25/01/2022

This application for temporary bail under Section 439 CrPC

has been filed by the petitioner with the prayer for participating in

condolence meet in last rites of his mother.

However, as today is the last day of the condolence meet,

learned counsel for the petitioner does not want to press the

application for temporary bail, with liberty to submit other

appropriate bail application later, if so advised.

The bail application is dismissed as not pressed, with the

liberty prayed for.

(DEVENDRA KACHHAWAHA),J 81-MMA/-

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