Citation : 2021 Latest Caselaw 5074 Raj
Judgement Date : 23 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2630/2021
1. Mukesh S/o Gatulal, Aged About 25 Years, R/o Aathmana Kotada, Police Station Rishabhdeo, District Udaipur. (Presently Lodged In District Jail Dungarpur).
2. Prakash @ Shilpi S/o Gatulal, Aged About 26 Years, R/o Aathmana Kotada, Police Station Rishabhdeo, District Udaipur. (Presently Lodged In District Jail Dungarpur).
3. Lalit S/o Dayaram, Aged About 26 Years, Garnala, Police Station Rishabhdeo, District Udaipur. (Presently Lodged In District Jail Dungarpur).
----Petitioners Versus State of Rajasthan through P.p.
----Respondent
For Petitioner(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. Laxman Solanki, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 23/02/2021 Learned counsel for the petitioners, without arguing the
matters 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 sought for.
(VIJAY BISHNOI),J
44-Arun/-
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