Bheru Lal vs State Of Rajasthan
2022 Latest Caselaw 9974 Raj

(1 of 1) [CRLAS-434/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 434/2022

Bheru Lal S/o Lola @ Nola, Aged About 45 Years, R/o Chota Naya Gaon Tharoda Ps Bijoliya Dist. Bhilwara (At Present Lodged In Dist. Jail Bhilwara)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Smt. Goga Devi W/o Shankar Lal Kalbeliya, R/o Indra Colony Bijoliya Dist. Bhilwara

----Respondents

For Appellant(s) : Mr. NK Gurjar For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/07/2022

Counsel for the appellant does not want to press the present

criminal appeal for bail and seeks liberty to file afresh after

recording the statement of the prosecutrix.

Hence, the criminal appeal for bail is dismissed as not

pressed with liberty as prayed for. The trial court is directed to

record the statement of the prosecutrix as early as possible.

(MANOJ KUMAR GARG),J 144-MS/-

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