Mahendra Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 8211 Raj

[2023:RJ-JD:33673]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12035/2023

Mahendra Kumar S/o Shri Raju Ram Sahu / Bishnoi, Aged About 26 Years, R/o Budh Nagar, Banar Police Station, Banar, District Jodhpur. (Lodged In Sub Jail, Pindwara)

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

----Respondent

For Petitioner(s) : Mr. Ashok Kumar For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/10/2023

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 the statement of Seizure Officer.

Accordingly, this criminal misc. bail application preferred by

the petitioner is dismissed as not pressed with the liberty as

prayed for.

It is expected from the trial court to record the statement of

the Investigating Officer on priority basis.

(FARJAND AL),J 145-Taruna/-

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