Chenaram vs State
2021 Latest Caselaw 18446 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15551/2021

1. Dharam Singh @ Dharamveer Singh S/o Prem Singh, Aged About 22 Years, R/o Magra Bass Ladnu, P.s. Ladnu, District Nagour. (Presently Lodged At Sub Jail Deedwana District)

2. Mahaveer Tholiya @ Pintu S/o Bhagirath Ram, Aged About 22 Years, R/o Bader, P.s. Ladnu, District Nagour. (Presently Lodged At Sub Jail Deedwana District)

3. Babulal S/o Kalu Ram, Aged About 23 Years, R/o Magra Bass Ladnu, P.s. Ladnu, District Nagour. (Presently Lodged At Sub Jail Deedwana District)

4. Kapil Gurjjar S/o Mahendra Singh, Aged About 28 Years, R/o Railway Station Ke Pass, Deedwana P.s. Deedwana, District Nagour. (Presently Lodged At Sub Jail Deedwana District)

----Petitioners Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 15553/2021 Chenaram S/o Shri Dinaram Jat, Aged About 42 Years, R/o Dobadi Sawaldas, Tehsil Makrana, District Nagaur. (Presently Lodged At Sub Jail, Deedwana)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta.

Mr. Mahaveer Bishnoi.

For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/12/2021

Learned counsel for the petitioners does not want to press

these bail applications.

(2 of 2) [CRLMB-15551/2021]

Accordingly, these Criminal Miscellaneous Bail Applications

are dismissed as not pressed. However, liberty is granted to the

petitioners to file bail application afresh after filing of the challan.

(MANOJ KUMAR GARG),J

70-71. Prashant/-

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