Rajasthan High Court - Jodhpur
Prince Parwani vs State on 20 August, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 9906/2019
Prince Parwani S/o Late Shri Anandlal, Aged About 29 Years, By
Caste Arora, R/o 102, Shiv Vihar, Nilothi, Nagloi, 41, Nai Delhi,
At Present Tenant 13, Second Floor, Gopal Nagar, New Delhi.
(At Present Lodged In District Jail, Sriganganagar).
----Petitioner
Versus
State of Rajasthan
----Respondent
For Petitioner(s) : Mr. M.L. Bishnoi
For Respondent(s) : Mr. Laxman Solanki, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 20/08/2019 Learned counsel for the petitioner, without arguing on merits, has submitted that after rejection of bail application of the petitioner by the trial court the statements of the Investigating Officer have been recorded, therefore, 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.
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.143 (Downloaded on 28/08/2019 at 11:20:17 PM) Powered by TCPDF (www.tcpdf.org)