Prakash vs State Of Rajasthan
2021 Latest Caselaw 2470 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1295/2021

1. Prakash S/o Sh. Narsingh, Aged About 23 Years, B/c Kanjar, R/o Meghnivas, P.s. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

2. Ratan @ Ratania S/o Sh. Narsingh, Aged About 20 Years, B/c Kanjar, R/o Meghnivas, P.s. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

3. Sanya @ Sameer S/o Sh. Prahlad, Aged About 21 Years, B/c Kanjar, R/o Meghnivas, P.s. Begun, Dist. Chittorgarh. (At Present In Judicial Custody In Sub Jail, Mandalgarh).

                                                                                                    ----Petitioners
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent


                                   For Petitioner(s)         :    Mr. Anil Vyas
                                   For Respondent(s)         :    Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021

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 petitioners under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

44-Arun/-

Powered by TCPDF (www.tcpdf.org)