Laxman vs State
2021 Latest Caselaw 5756 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2822/2021

1. Laxman S/o Poora Ram, Aged About 27 Years, R/o Near Bus Stand, Badgaon Road, Tehsil Raniwada, District Jalore (Raj.). (Petitioner Lodged In The Sub Jail, Bhinmal, Dist. Jalore).

2. Uda Ram S/o Poora Ram, Aged About 25 Years, R/o Near Bus Stand, Badgaon Road, Tehsil Raniwada, District Jalore (Raj.). (Petitioner Lodged In The Sub Jail, Bhinmal, Dist. Jalore).

3. Poora Ram S/o Devaji, Aged About 58 Years, R/o Near Bus Stand, Badgaon Road, Tehsil Raniwada, District Jalore (Raj.). (Petitioner Lodged In The Sub Jail, Bhinmal, Dist. Jalore).

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

----Respondent

For Petitioner(s) : Mr. Shyam S. Khatri For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

25/02/2021

Learned counsel for the petitioners, without arguing the

matter 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 petitioner under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for.

( VIJAY BISHNOI),J

56-pratibha/-

(2 of 2) [CRLMB-2822/2021]

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