Prince vs State
2021 Latest Caselaw 4688 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 129/2021

Chandra Mohan @ Chandu S/o Shri Amraram, Aged About 28 Years, R/o Opposite Jain Mandir, Jalore. (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan

----Respondent CONNECTED WITH S.B. Criminal Miscellaneous Bail Application No. 131/2021 Prince S/o Mohan Lal, Aged About 24 Years, R/o Near Railway Station, Mokalsar, District Barmer. (Lodged In Central Jail Jodhpur).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mahendra Singh Rajpurohit Mr. Kishan Singh Chouhan For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/02/2021

Learned counsel for the petitioners, without arguing the

matter on merits, have submitted that during the pendency of

these bail applications, charge-sheet has been filed in the matter,

therefore, they do not want to press these criminal misc. bail

applications, however, seek liberty for the petitioners to file fresh

bail applications before the trial court.

(2 of 2) [CRLMB-129/2021]

Accordingly, these criminal misc. bail applications preferred

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Abhishek Kumar S.Nos.19-20

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