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Pinkesh Mehta vs State
2022 Latest Caselaw 9144 Raj

Citation : 2022 Latest Caselaw 9144 Raj
Judgement Date : 13 July, 2022

Rajasthan High Court - Jodhpur
Pinkesh Mehta vs State on 13 July, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous 4th Bail Application No. 17062/2021

Pinkesh Mehta S/o Shri Amrit Lal, Aged About 21 Years, R/o Salpura, P.s. Atru, Distt. Baran. (At Present Lodged In Central Jail Udaipur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Raju Ram For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/07/2022

Learned counsel for the petitioner does not want to

press this fourth bail application, however, seeks liberty

for the petitioner to file a fresh bail application before the

trial court after recording of the evidence of Jugal son of

the deceased.

Accordingly, this fourth bail application is dismissed

as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

199-msrathore/-

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