Mangi Lal vs State Of Rajasthan ...
2023 Latest Caselaw 7930 Raj

[2023:RJ-JD:32639]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10668/2023

Mangi Lal S/o Dharmpal, Aged About 21 Years, R/o Ward No. 11 Uttam Singh Wala Tehsil And Dist. Hanumangarh (At Present Lodged In Dist. Jail Hanumangarh)

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

----Respondent

For Petitioner(s) : Mr. R.K. Charan For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

04/10/2023

Learned counsel for the petitioner has submitted that he

does not want to press these criminal misc. bail application,

however, seeks liberty for the petitioner to file fresh bail

application before the trial court after filing of challan.

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.

(FARJAND ALI),J 116-Taruna/-

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