Kamal Kishore @ Kamlesh Saini vs State
2022 Latest Caselaw 554 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 1177/2021

Kamal Kishore @ Kamlesh Saini S/o Sh. Purshottam Das, Aged About 30 Years, Village Khejadla, Teh. Bilara, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Appellant Versus

1. State, Through Pp

2. Deepa Ram S/o Mala Ram, Village Khejadla Teh. Bilara, Dist. Jodhpur.

----Respondents

For Appellant(s) : Mr. R.S. Choudhary (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP For Complainant(s) Mr. K.L. Chauhan (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/01/2022

Learned counsel for the appellant has submitted that he does

not want to press this criminal appeal at this stage, however,

seeks liberty for the appellant to file a fresh bail application before

the trial court after recording of the statement of doctor, who has

conducted the post-mortem of the deceased.

Accordingly, this criminal appeal is dismissed as not pressed

with liberty sought for.

(VIJAY BISHNOI),J

52-mohit/-

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