Badri Lal @ Badri Prasad vs State
2022 Latest Caselaw 4617 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12429/2021

Badri Lal @ Badri Prasad S/o Sh. Shankar Lal, Aged About 50 Years, Batheda Khurd, P.s. Kheroda Dist. Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Kalu Ram Bhati For Respondent(s) : Mr Sharavan Vishnoi

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

24/03/2022

Learned counsel for the petitioner does not want to press the

bail application at this stage and prays for liberty to file fresh bail

application after the statements of witnesses Vishnu and Ms

Sharda @ Nani are recorded by the trial court.

The bail application is dismissed as not pressed at this stage,

with liberty to file fresh bail application after recording of the

statements of witnesses Vishnu and Ms Sharda @ Nani.

(DEVENDRA KACHHAWAHA),J 1-MMA/-

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