Banshi Lal Jat vs State Of Rajasthan
2021 Latest Caselaw 2326 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc. Bail Application No. 1219/2021

Shyamlal Balai S/o Sonath Balai, Aged About 30 Years, By Caste Balai, R/o Village Danthal, Police Station Sadar, Bhilwara (Raj.). (Presently Lodged In District Jail, Bhilwara).

----Petitioner Versus State of Rajasthan

----Respondent

CONNECTED WITH

S.B. Criminal Misc. Bail Application No. 1220/2021

Banshi Lal Jat S/o Hema Jat, Aged About 40 Years, R/o Rupahelikheda, Police Station Sadar, Bhilwara. (At Present Lodged In District Jail, Bhilwara).

----Petitioner Versus The State Of Rajasthan

----Respondent

S.B. Criminal Misc. Bail Application No. 1221/2021

Manohar Lal @ Babulal Dhakad S/o Shri Mangilal Dhakad, Aged About 26 Years, R/o Suras, Police Station Bigod, District Bhilwara (Raj.).

(At Present Confined At District Jail Bhilwara).

----Petitioner Versus State of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. D.S. Udawat Mr. Kailash Khilery Mr. D.K. Godara

For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

(2 of 2) [CRLMB-1219/2021]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Learned counsel for the petitioners, without arguing the

matter 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 recording of statements of Investigating Officer.

Accordingly, these criminal misc. bail applications preferred

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Abhishek Kumar

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