Mohan Lal vs State
2022 Latest Caselaw 4355 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3673/2022

Mohan Lal S/o Shri Ram Lal, Aged About 35 Years, R/o Talaya, Police Station Arnod, District Pratapgarh. (Presently Lodged At District Jail, Pratapgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rakesh Arora For Respondent(s) : Mr. Laxman Solanki, PP.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/03/2022

Learned counsel for the petitioner does not want to press

this bail application and seeks liberty to file a fresh bail application

after recording the statement of the prosecutrix.

Hence, this bail application is hereby dismissed as not

pressed with liberty as prayed for.

The trial court is directed to record the statement of

prosecutrix as early as possible.

(MANOJ KUMAR GARG),J 77-raksha/-

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