Rajendra vs State
2021 Latest Caselaw 4785 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 750/2021

1. Raju Lal S/o Ram Lal, Aged About 28 Years, R/o Gaur Chapra Palaya, Pipala, P.s. Ogana, Dist. Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

2. Kalu Ram S/o Jiva Ram, Aged About 55 Years, R/o Gaur Chapra Palaya, Pipala, P.s. Ogana, Dist. Udaipur (Raj.). (Presently Lodged At Central Jail, Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Rajendra Singh Rathore For Respondent(s) : Mr. Mohd. Javed Gouri, 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 during the pendency of this

bail application charge-sheet has been filed, therefore, he does

not want to press this bail application, however, seeks liberty for

the petitioners to file fresh bail application before the trial court.

Accordingly, this bail application under Section 439 Cr.P.C.

preferred on behalf of the petitioners is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J

22-akash/-

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