Rajendra Kumar vs State Of Rajasthan
2021 Latest Caselaw 10135 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 7912/2021

Rajendra Kumar S/o Sh. Motan Das, Aged About 54 Years, Ward No. 15, Anupgarh, Police Station Anupgarh, Dist. Sri Ganganagar. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent Connected With

S.B. Criminal Miscellaneous Bail Application No. 7326/2021

Mahaveer Prasad S/o Shri Khusalchand, Aged About 47 Years, R/ o 06 P Patroada, Police Station Anupgarh, District Sriganganagar, Rajasthan.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 7910/2021

Mahaveer Prasad S/o Sh. Khusalchand, Aged About 47 Years, 06 P, Patroda, P.s. Anupgarh, Dist. Sri Ganganagar. (At Present Lodged In Jaisalmer Jail).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Ratish Bhatnagar for accused Rajendra Kumar, Mr Shree Kant Verma for accused Mahaveer Prasad For Respondent(s) : Mr Mukesh Trivedi, Public Prosecutor

(2 of 2) [CRLMB-7912/2021]

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

06/07/2021

Bail Application No.7912/2021: Rajendra Kumar

Learned counsel for the petitioner Rajendra Kumar submits

that in other two cases bail application has been allowed.

This Court notices that the investigation in the matter is

going on.

No case for interference at this stage.

The Bail application No.7912/2021 is dismissed.

Bail Application No.7326/2021: Mahaveer Prasad

This bail application under sec.438 CrPC is dismissed as

having become infructuous.

Bail Application No.7910/2021: Mahaver Prasad

This Court notices that the investigation in the matter is

going on.

No case for interference at this stage.

The Bail application No.7910/2021 is dismissed.

(SANJEEV PRAKASH SHARMA),J

29-31 MMA/-

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