Madanlal vs State
2021 Latest Caselaw 18108 Raj

(1 of 2) [CRLMB-15764/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 15764/2021

Rakesh Choudhary S/o Rewant Ram, Aged About 32 Years, R/o Village Baadsar, P.S. Sandwa, Dist. Churu At Present Residing At Ricco Road No. 06, Chodhary Colony, Ganga Sahar, Dist. Bikaner.

(At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent Connected With

S.B. Criminal Miscellaneous Bail Application No. 15023/2021

1 Om Prakash S/o Begaram, Aged About 28 Years, R/o . Rampurtal Chapar, Dist. Churu.

(Presently Lodged At Dist. Jail, Bikaner) 2 Gopal Krishana S/o Ramlal, Aged About 30 Years, R/o . Jegaliya, Tehsil Rajaldesar, Dist. Churu.

(Presently Lodged At Dist. Jail, Bikaner)

----Petitioners Versus State, Through Pp

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 15763/2021 Rajaram S/o Ganeshram, Aged About 32 Years, R/o Village Nathwana, P.S. Lunkaransar, Dist. Bikaner At Present Hanuman Colony, Lunkaransar, Dist. Bikaner (Raj.).

(Presently Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 15765/2021 Sahi Ram S/o Sh. Anna Ram, Aged About 35 Years, R/o Lalera, P.s. Loonkaransar Dist. Bikaner. At Present In Front Of Jat Hostel, Tilak Nagar, P.s. Jai Narayan Vyas Colony, Bikaner.

(At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

(2 of 2) [CRLMB-15764/2021]

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 15766/2021 Madanlal S/o Bhikharam, Aged About 25 Years, R/o Jeganiya Bidavtan, Teh. Ratangarh Dist. Churu. (Presently Lodged At Dist. Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. G.R. Punia, Sr. Adv, assisted by Mr. Rajesh Punia.

Mr. Umesh Kant Vyas.

Mr. Vineet Jain.

Mr. Ramawatar Singh Choudhary. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/12/2021

Learned counsel for the petitioners want to withdraw these

bail applications with liberty to file bail application afresh after

filing of the challan.

Accordingly, these Criminal Miscellaneous Bail Applications

are dismissed with liberty as prayed for.

(MANOJ KUMAR GARG),J

78-82 .prashant/-

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