Babita vs State
2022 Latest Caselaw 12053 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5891/2022

Babita W/o Manjeet Singh, Aged About 25 Years, D/o Hoshiyar Singh, R/o Bajava Suro Ka Bas, P.s. Mandela, District Jhunjhunu. (In Judicial Custody At Sub Jail, Rajgarh, Distt. Churu)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. JS Choudhary, Sr. Advocate assisted by Mr. Pradeep Choudhary For Respondent(s) : Mr. BR Bishnoi, PP For Complainant(s) : Mr. Vikas for Mr. Rakesh Matoria

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/09/2022

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 of statements of complainant.

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/45-

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