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Judgment
4 paragraphs · 90 wordsPraveer Bhatnagar, J
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 statements of the injured.
Accordingly, this criminal misc. bail application preferred by the petitioner under Section 439 Cr.P.C. is dismissed as not pressed with the liberty as prayed for.
Learned trial court is directed to record the statements of the injured on priority basis.