Kamlesh Suwalka vs State Of Rajasthan
2021 Latest Caselaw 3166 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1548/2021

Murlidhar Madhukar Kale S/o Sh. Madhukar Kale, Aged About 29 Years, R/o Village Salgara Khurd, P.s. Bamla Village Dist. Latur, Maharashtra. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1765/2021

1. Kamlesh Suwalka S/o Shri Rajulal, Aged About 20 Years, By Caste Kalal, R/o Siyaliya, Police Thana Bassi, District Chittorgarh. (At Present Lodged In Central Jail Jodhpur).

2. Radheshyam S/o Shri Sampatlal Gurjar, Aged About 19 Years, By Caste Gurjar, R/o Torniya, Police Thana Parsoli, District Chittorgarh. (At Present Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. BS Rathore Mr. Raja Ram Choudhary For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) : Mr. Rajendra Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Learned counsel for the petitionera, without arguing on

merits, has submitted that he does not want to press these

criminal misc. bail applications at this stage.

Accordingly, these criminal misc. bail applications preferred

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

pressed at this stage.

(VIJAY BISHNOI),J

Surabhii/29-30-

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