Nishan Singh vs State Of Rajasthan
2021 Latest Caselaw 2966 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1562/2021

1. Nishan Singh S/o Kashmira Singh, Aged About 35 Years, R/o Mugalmajara, P.s. Mandi Govindgarh, Tehsil Amloh, Dist. Fatehgarh, Punjab. (Presently Lodged In District Jail, Churu).

2. Kuldeep Singh S/o Jarnail Singh, Aged About 44 Years, R/o Kanpura, P.s. Mandi Govindgarh, Tehsil Amloh, Dist. Fatehgarh, Punjab. (Presently Lodged In District Jail, Churu).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

03/02/2021

Learned counsel for the petitioners, 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

petitioners to file fresh bail application before the trial court after

recording of statements of Seizure Officer.

Accordingly, this criminal misc. bail application preferred by

the petitioners under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/59-

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