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Jitendra Singh vs State
2021 Latest Caselaw 3017 Raj

Citation : 2021 Latest Caselaw 3017 Raj
Judgement Date : 3 February, 2021

Rajasthan High Court - Jodhpur
Jitendra Singh vs State on 3 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1522/2021

Jitendra Singh S/o Sh. Ganga Singh, Aged About 19 Years, R/o Pandit Ji Ki Dhani, Dalo Ki Dhani, Bathwasiya, P.s.osian, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1523/2021 Jaswant Singh S/o Chain Singh, Aged About 22 Years, R/o Haripura, Police Station Osian, Dist. Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. S.K Verma For Respondent(s) : Mr. Mohd. Javed Gauri, PP For Complainant(s) : Mr. Khet Singh

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

these criminal misc. bail applications, however, seeks liberty for

the petitioners to file fresh bail application before the trial court

after filing of charge-sheet.

(2 of 2) [CRLMB-1522/2021]

Accordingly, these criminal misc. bail applications preferred

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

26-27-Arun/-

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