Prakash Vs Kamlesh

Rajasthan High Court 26 Jun 2024 Criminal Miscellaneous Bail Application No. 4899 Of 2024 (2024) 06 RAJ CK 0055
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 4899 Of 2024

Hon'ble Bench

Kuldeep Mathur, J

Advocates

Bajrang Singh, S.K. Bhati

Final Decision

Dismissed

Judgement Text

Translate:

Learned counsel for the petitioners does not want to press the instant bail application at this stage but, he craves leave of the Court to file a fresh bail application after the statements of the Seizure Officer are recorded.

Accordingly, this bail application is dismissed as not pressed with liberty prayed for. It is expected from the trial court that the statements of the Seizure Officer will be recorded on priority basis.

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