Hansraj vs State Of Rajasthan
2022 Latest Caselaw 11400 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5486/2022

Hansraj S/o Gehrilal, Aged About 52 Years, B/c Garg R/o Shakkargarh Ps Devgarh Dist. Rajsamand Raj. (The Petitioner Is At Present Lodged In Dist. Rajsamand)

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

----Respondent

For Petitioner(s) : Mr. Hinglaj Dan Charan For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/09/2022

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. bail application, however, seeks liberty for the

petitioner to file fresh bail application before the trial court after

recording the statements of the doctor concerned.

Accordingly, this criminal misc. bail application preferred by

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J SURABHII/192-

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