Lalchand vs State
2022 Latest Caselaw 11394 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 3rd Bail Application No. 16634/2021

Lalchand S/o Shri Bholuram Nayak, Aged About 29 Years, R/o Chak 33 G.B. Police Station Shri Vijaynagar, Distt. Sri Ganganagar.

(Presently Lodged At Sub Jail Raisinghnagar)

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

13/09/2022 Learned counsel for the petitioner does not want to press the

present third bail application filed under Section 439 Cr.P.C. on

behalf of the petitioner at this stage, however, seeks liberty to file

fresh bail application after recording the statements of Seizure

Officer, Investigating Officer as well as Mukesh Kumar before the

learned trial Court.

Accordingly, the present third bail application is dismissed as

not pressed with the liberty as prayed for.

(VINIT KUMAR MATHUR),J 72-Praveen/sunils/-

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