SUNIL LORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner and find no reason to interfere in the order impugned at this stage.

(2.) However, after the charges are framed, the petitioner is at liberty to renew his application for bail before the trial Court.

(3.) The Special Leave Petition is dismissed with the aforesaid liberty.