Shivraj vs State Of Rajasthan
2022 Latest Caselaw 12899 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11911/2022

Shivraj S/o Munaram, Aged About 29 Years, B/c Jat R/o Chimrani Ps Sadar Tehsil And Dist. Nagaur (At Present Lodged In Distt. Jail Nagaur)

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

----Respondent

For Petitioner(s) : Mr. Mangi Lal Vishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/11/2022

Learned counsel for the petitioner, without arguing on merits,

has submitted that he does not want to press this criminal misc.

bail application.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed.

However, looking to the custody period of the petitioner, it is

expected that trial court shall expedite the trial.

(VIJAY BISHNOI),J SURABHII/56-

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