Janu @ Jan Mohammed vs State Of Rajasthan ...
2023 Latest Caselaw 2625 Raj

[2023/RJJD/007941]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7972/2022

Janu @ Jan Mohammed S/o Wazibuddin, Aged About 36 Years, R/o Rood Ps Rashmi Dist. Chittorgarh (At Present Lodged In Dist. Jail Chittorgarh)

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

----Respondent

For Petitioner(s) : Mr. Anand Purohit, Sr. Adv.

Mr. Kapil Purohit For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

29/03/2023 Learned counsel for the petitioner, without arguing the

matter on merits, submits that he does not want to press this

criminal misc. bail application, however, seeks liberty to file fresh

bail application after recording the statements of Seizure Officer/

Investigating Officer on priority basis.

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 aforesaid.

(PRAVEER BHATNAGAR),J 26-mohit/-

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