Zafar Ali vs State
2021 Latest Caselaw 4946 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2179/2021

1. Zafar Ali S/o Akhtar Lai, Aged About 21 Years, By Caste Muslim, R/o Street No. 12, Dhobi Talai, Bikaner (Raj.). (At Present Lodged At Central Jail Bikaner).

2. Mohammad Ali S/o Akhtar Ali, Aged About 20 Years, By Caste Muslim, R/o Street No. 12, Dhobi Talai, Bikaner (Raj.). (At Present Lodged At Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Zafar Khan For Respondent(s) : Mr. Mukesh Trivedi, PP For Complainant(s) : Mr. Pankaj S. Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2021

Learned counsel for the petitioners, without arguing 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 filing of

charge-sheet.

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

Surabhii/30-

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