Phoolchand Prajapat vs Ncb (State)
2021 Latest Caselaw 5321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 10463/2020

Poonama Ram S/o Kana Ram, Aged About 45 Years, R/o Degaon, Tehsil Raniwara, District Jalore. (Lodged In Sub Jail, Bhinmal, District Jalore).

----Petitioner Versus NCB

----Respondent Connected With

S.B. Criminal Miscellaneous Bail Application No. 6073/2020

Bhagirath Bishnoi S/o Sh. Bharu Bishnoi, Aged About 45 Years, By Caste Bishnoi, R/o Degaon, Tehsil Raniwara, Dist. Jalore. (Lodged In Sub Jail, Bhinmal, Dist. Jalore).

----Petitioner Versus Union of India, through NCB

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 8887/2020

Phoolchand Prajapat S/o Shri Bhagwati Lal Prajapat, Aged About 34 Years, Village And Post Parsoli, Tehsil Badi Sadri, District Chittorgarh. (At Present Confined In Sub Jail Bhinmal).

----Petitioner Versus NCB (State), through P.P.

----Respondent

For Petitioner(s) : Mr. Chaitanya Kumar Gehlot, Mr. Vijay Raj Bishnoi, Mr. Rakesh Arora

For Respondent(s) : Mr. M.R. Pareek, Spl. P.P. for NCB

(2 of 2) [CRLMB-10463/2020]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021

Learned counsel for the petitioners does not want to press these bail applications, however, seeks liberty for the petitioners to file fresh bail application before the trial court after recording of the statements of the I.O./Seizure Officer. Accordingly, these bail applications are dismissed as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

6-8 ms rathore

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