Pista Devi vs State Of Rajasthan
2022 Latest Caselaw 298 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12584/2021

Smt. Pista Devi W/o Bheru Lal, Aged About 40 Years, R/o Dang Ka Khera, Chawandiya, Kareda Police Station, Bhilwara, District Bhilwara (Lodged In District Jail, Bhilwara)

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

----Respondent

For Petitioner(s) : Mr.Tirath Raj Singh Sodha through VC For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

05/01/2022

Lawyers are not appearing in the Court in view of the

unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

Learned counsel for the petitioner submits that he does not

want to press the present bail application at this stage however,

seeks liberty to file fresh bail application after the statement of

Suresh Kumar is recorded before the trial court.

Accordingly, the present bail application is dismissed as not

pressed with liberty as aforesaid. However, the learned trial court

is directed to record the statement of Suresh Kumar at the earliest

convenience.

(VINIT KUMAR MATHUR),J

18-Shahenshah/-

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