VIJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner, without arguing the matter 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 recording of statement of remaining witness.

(2.) Accordingly, this criminal misc. bail application preferred by the petitioner under Sec. 439 Cr.P.C. is dismissed as not pressed with the liberty as prayed for.

(3.) Learned trial court is directed to record the statement of remaining witness within three months expeditiously.