Sewa Ram Meghwal vs State Of Rajasthan
2022 Latest Caselaw 9911 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 4981/2022

Sewa Ram Meghwal S/o Sh. Triloka Ram, Aged About 27 Years, B/c Meghwal, R/o Village 3-A, P.s. Anoopgarh, Dist. Sri Ganganagar. (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. G.R. Goyal For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/07/2022

Learned counsel for the petitioner does not want to

press this third bail application at this stage, however,

seeks liberty for the petitioner to file a fresh bail

application before the trial court after decision of the

application under Section 91 CrPC filed by the petitioner.

Accordingly, this third bail application is dismissed as

not pressed with the liberty sought for.

(VIJAY BISHNOI),J

66-msrathore/-

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