Asuram vs State
2021 Latest Caselaw 3011 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1544/2021

1. Asuram S/o Tulsaram, Aged About 32 Years, By Caste Vishnoi, R/o Viyo Ka Goliya, Tehsil Bhinmal, District Nagaur. (At Present Lodged In District Jail Jalore).

2. Raju @ Rajmal Sharma S/o Narbada Shankar Sharma, Aged About 36 Years, Talawada, Tehsil Dungla, District Chittorgarh. (At Present Lodged In District Jail Jalore).

----Petitioners Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. ML Bishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, 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 Investigating 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/45-

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