Lakhvindra Singh vs State
2021 Latest Caselaw 3277 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1727/2021

1. Lakhvindra Singh S/o Sh. Ajit Singh, Aged About 35 Years, B/c Majhabi Sikh,

2. Pala @ Jitendra Pal Singh S/o Sh. Ajit Singh, Aged About 25 Years,

3. Lavpreet Singh S/o Sh. Mukhtyar Singh, Aged About 28 Years, B/c Majhabi Sikh, All R/o Chandigarh Mohalla, Fatehbad, Police Station Godwal, District Amritsar, Punjab. (At Present Lodged In District Jail, Churu).

----Petitioners Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Devendra Mahalana For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

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/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

Abhishek Kumar S.No.39

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