Rajasthan High Court - Jodhpur
Arsh Deep @ Gora vs State Of Rajasthan on 1 August, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Second Bail Application No. 8250/2019
Arsh Deep @ Gora S/o Balvindra Singh, Aged About 18 Years,
B/c Bazigar R/o Dhani 6 BGS Rohi Banvali Police Station Lal Garh
Jatan District Sri Ganganagar.
(At Present in Central Jail Sri Ganganagar)
----Petitioner
Versus
The State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha
For Respondent(s) : Mr. A.R. Choudhary, P.P. assisted by
Mr. Ravindra Khichi, A.P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 01/08/2019 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 Investigating Officer/Seizure Officer.
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 Abhishek Kumar S.No.13 (Downloaded on 30/08/2019 at 12:07:32 AM) Powered by TCPDF (www.tcpdf.org)