Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vinay vs State
2021 Latest Caselaw 4930 Raj

Citation : 2021 Latest Caselaw 4930 Raj
Judgement Date : 22 February, 2021

Rajasthan High Court - Jodhpur
Vinay vs State on 22 February, 2021
Bench: Vijay Bishnoi

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/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter