Rajasthan High Court - Jodhpur
Chail Singh vs State Of Rajasthan on 20 December, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 8698/2022
Chail Singh S/o Sh. Hathi Singh Ji, Aged About 36 Years,
resident of Sirana, Teh. Sayla, Dist. Jalore.
(Lodged In Dist. Jail, Jalore).
----Petitioner
Versus
State of Rajasthan, through PP
----Respondent
For Petitioner(s) : Mr. Vijay Raj Bishnoi
For Respondent(s) : Mr. Javed Gouri, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order 20/12/2022 The matter comes upon an application for preponement of the date.
For the reasons stated in the application, the same is allowed.
Learned counsel for the petitioner does not want to press the instant bail application and seeks liberty to approach this Court again after receipt of FSL report.
Accordingly, the instant bail application is dismissed as not pressed with liberty aforesaid.
The S.P. is directed to make sincere endeavour to obtain the report from the laboratory.
(FARJAND ALI),J 427-Shahenshah/-
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