Citation : 2021 Latest Caselaw 4929 Raj
Judgement Date : 22 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2623/2021 Vinay S/o Vipin, Aged About 21 Years, Navyuvak Block, Vishnu Garden, Tilak Nagar, New Delhi. (Lodged In District Jail Churu).
----Petitioner Versus State, Through P.p.
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2624/2021 Nikhil S/o Sh. Chandra Prakash, Aged About 21 Years, F-137, Vishnu Garden, Tilak Nagar, New Delhi. (Lodged In District Jail Churu).
----Petitioner Versus State, Through P.p.
----Respondent
For Petitioner(s) : Mr. M. K. Pareek For Respondent(s) : Mr. Mukesh Trivedi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 22/02/2021
Learned counsel for the petitioners, without arguing the
matters 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 applications 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 sought for.
(VIJAY BISHNOI),J
25-26-Arun/-
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