Premi Devi @ Pemli vs State
2021 Latest Caselaw 5452 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 23/2021

Premi Devi @ Pemli W/o Pukharam @ Pukhraj, Aged About 30 Years, By Caste Meghwal, R/o Ramdev Nagar, Harlaya, Ps Motoda, Dist. Jodhpur, Rajasthan. (At Present Lodged At Jodhpur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 24/2021 Oma @ Ugi W/o Shri Madharam @ Madanlal, Aged About 32 Years, By Caste Meghwal, R/o Ramdev Nagar, Harlaya, Ps Motoda, Dist. Jodhpur, Rajasthan. (At Present Lodged At Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Kaushal Sharma Mr. BS Rathore For Respondent(s) : Mr. AR Choudhary, PP For Complainant(s) : Mr. Lekha Ram Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021

Learned counsels for the petitioners have submitted that

during the pendency of the bail applications, statements of two

prosecution witnesses namely Mishri Lal and Dama Ram have

been recorded before the trial court, hence, they do not want to

press these criminal misc. bail applications, however, seeks liberty

for the petitioners to file fresh bail application before the trial

court.

Hence, these criminal misc. bail applications under Section

439 Cr.P.C. are dismissed as not pressed with the liberty as prayed

for.

(VIJAY BISHNOI),J

Taruna/10-11-

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