Rajasthan High Court - Jodhpur
Deenu Khan @ Dine Khan vs State Of Rajasthan on 14 January, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CR. MISC. BAIL APPLICATION NO.10875/2015
Deenu Khan @ Dine Khan V/S State of Rajasthan
Date of order : 14.01.2016
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr L.D. Khatri, for the petitioner. Mr Deepak Choudhary, Public Prosecutor.
Learned counsel for the petitioner, without arguing on merits, has prayed that he does not want to press this criminal misc. bail application, however, seeks liberty for the petitioner to surrender before the trial court and move appropriate bail application.
Accordingly, this criminal misc. bail application preferred by the petitioner under Section 438 Cr.P.C. is dismissed as not pressed with the liberty as prayed for.
[VIJAY BISHNOI], J.
Abhishek 87