Rajasthan High Court - Jodhpur
Arsh Deep @ Gora vs State on 4 April, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 3595/2019
Arsh Deep @ Gora S/o Balvindra Singh, Aged About 18 Years,
B/c Bazigar R/o Dhani 6 B G S Rohi Banvali Police Thana 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. Shrawan Bishnoi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 04/04/2019 Learned counsel for the petitioner, without arguing 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 filing of charge-
sheet.
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.30 (Downloaded on 27/06/2019 at 10:21:24 PM) Powered by TCPDF (www.tcpdf.org)