Manju vs State
2021 Latest Caselaw 5769 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2093/2021

Manju W/o Sh. Narpatram Ji D/o Sh. Ghewarram Ji, Aged About 30 Years, B/c Jat, R/o Basda, Police Thana Rol, Tehsil Jayal, Dist. Nagaur Presently Mandore Jodhpur (Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2094/2021 Sunil Rao S/o Saburam, Aged About 22 Years, R/o Village Melana Tehsil Bavadi, Dist. Jodhpur Presently 36, Krishna Bhawan, Behind Vridhashram, Nimba Nimbdi, Police Thana Mandore Dist. Jodhpur (Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. K.C. Panchariya Mr. Mohan Ram For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) : Mr. Ram Niwas Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

Learned counsel for the petitioners, without arguing the

matters on merits, have submitted that they do not want to press

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

the petitioners to file fresh bail applications before the trial court

after filing of charge-sheet.

(2 of 2) [CRLMB-2093/2021]

Accordingly, these criminal misc. bail applications preferred

by the petitioners under Section 439 Cr.P.C. are dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

23-Arun/-

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