Khema Ram vs State
2021 Latest Caselaw 2540 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1156/2021

Khema Ram S/o Bhoma Ram, Aged About 22 Years, R/o Village Setrau Tehsil Ramsar, Dist. Barmer. (At Present Lodged In District Jail, Barmer).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1360/2021 Babu Lal S/o Likhma Ram, Aged About 25 Years, By Caste Jat, R/o Chadi, P.s. Ramsar, District Barmer. (Presently Lodged At District Jail Barmer).

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

----Respondent

For Petitioner(s) : Mr. RJ Punia Mr. Siddharth Karwasra 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

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 complainant.

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

Surabhii/16-17-

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