Rajasthan High Court - Jaipur
Mahipal@Kalu vs State Of Rajasthan Through Pp on 5 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 7026/2018
Mahipal @ Kalu S/o Shri Ramkumar B/c Gurjar , R/o Ishakpura,
Police Station Singhana Distt. Jhunjhunu Raj. At Present
Confined At Central Jail Ajmer
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. R. S. Bhardwaj with Mr. Balvendra Singh For Respondent(s) : Mr. R. R. Singh Rathore PP.
HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 05/07/2018 Counsel for the petitioner does not want to press the bail application, seeks liberty to move fresh bail application under Section 167(2) Cr.P.C. before the concerned Court as charge-sheet has not been filed within the prescribed time.
The criminal miscellaneous bail application is, accordingly, dismissed as withdrawn.
(PANKAJ BHANDARI),J Seema/43 Powered by TCPDF (www.tcpdf.org)