Sandeep @ Patang vs State Of Rajasthan
2021 Latest Caselaw 10462 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 112/2021

Vijendra Kumar Dhayal S/o Meer Singh Dhayal, Aged About 24 Years, Gagore, P.s. Rajgarh, District Churu. (At Present Lodged In District Jail Churu).

----Appellant Versus

1. State, Through P.p.

2. Anil Kumar S/o Rajendra Kumar Jat, Ward No. 16, Subhsan Nagar, Rajgarh, Tehsil Rajgarh, District Churu.

----Respondents Connected With S.B. Criminal Appeal (Sb) No. 162/2021 Sandeep @ Patang S/o Subhash Chandra, Aged About 26 Years, R/o Naya Bas (Jhagad Ka Bas), Post Sankhal, Tal, P.s. Hamirwas, Dist. Churu, At Present Ward No. 13, Prerna School Ke Pas, Rajgarh, Dist. Churu. (At Present Lodged In District Jail, Churu).

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Anil Kumar S/o Sh. Rajendra Kumar, Aged About 26 Years, B/c Jat, R/o Ward No. 16, Subhashnagar, Rajagarh, Police Station Rajgarh, Dist. Churu.

----Respondents

For Appellant(s) : Mr R.S. Choudhary, Mr Vikas Bijarnia For Respondent(s) : Mr Laxman Solanki, Public Prosecutor Mr K.R. Saharan, for complainant

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

09/07/2021

These bail applications under sec.439 CrPC have been filed

by petitioners in connection with FIR No.145/2020 registered at

(2 of 2) [CRLAS-112/2021]

Police Station Rajgarh, District Churu for offence under Sections

302, 307, 326, 147, 148, 149 read with sec.120B IPC and Section

3(2)(v) of the SC/ST (Prevention of Atrocities) Act.

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and the counsel appearing for the complainant.

Learned counsel for the petitioners do not press these bail

applications at this stage.

The bail applications are dismissed as not pressed.

(SANJEEV PRAKASH SHARMA),J

106-107 MMA/-

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