Udailal vs State Of Rajasthan
2021 Latest Caselaw 4771 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2514/2021

1. Udailal S/o Rupa Ji, Aged About 25 Years, Lunavado Ka Kheda, Chiknigar Fala, Police Station Jhadol, District Udaipur (Raj.). (Lodged In Central Jail Udaipur).

2. Sundarlal S/o Thawarchand, Aged About 26 Years, Nala Bada Fala Dhavda Ghata, Police Station Falasiya, District Udaipur (Raj.). (Lodged In Central Jail Udaipur).

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

----Respondent

For Petitioner(s) : Mr. J.V.S. Deora For Respondent(s) : Mr. Sumer Singh Rajpurohit, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

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 the complainant.

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

47-Taruna/-

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