Uttam Singh @ Kana vs State Of Rajasthan
2021 Latest Caselaw 4835 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 435/2021

Uttam Singh @ Kana S/o Shri Laxman Singh, Aged About 21 Years, Bartu, P.s. Bhim, Dist. Rajsamand. (At Present Lodged At District Jail Rajsamand).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1187/2021 Indra Devi W/o Rajesh Singh, Aged About 45 Years, R/o Bartu, Police Station Bheem, Dist. Rajsamand. (At Present Lodged In District Jail, Rajsamand).

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

----Respondent

For Petitioner(s) : Mr. SS Sisodia Mr. Sravan Kumar Sainee For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

Learned counsel for the petitioners, without arguing on

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

criminal misc. bail applications, however, seeks liberty for the

petitioners to file fresh bail application before the trial court after

filing of charge-sheet.

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

Surabhii/14-15-

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