Citation : 2021 Latest Caselaw 11068 Raj
Judgement Date : 16 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8928/2021
1. Kailash Singh S/o Sh. Mahendra Singh, Aged About 21 Years, R/o Village Viroli, Tehsil And District Sirohi (Raj.). (Presently Lodged In Sub Jail, Bali).
2. Lokendra Singh S/o Sh. Mahendra Singh, Aged About 22 Years, R/o Village Veerwada, Tehsil Pindwara, Dist. Sirohi (Raj.). (Presently Lodged In Sub Jail, Bali).
----Petitioners Versus State Of Rajasthan, Through Pp
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 8930/2021 Keshar Singh S/o Sh. Bheekh Singh, Aged About 29 Years, Village Bankali, Tehsil And Police Station Sumerpur, Dist. Pali (Raj.). (Presently Lodged In Sub Jail, Bali).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vivek Mathur on behalf of Mr. Pradeep Kumar Shah For Respondent(s) : Mr. Sudhir Tak, PP
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order
16/07/2021
Taking into consideration the nature of allegations, this Court
does not find it appropriate to release the petitioners on bail at
this stage.
The bail applications are accordingly dismissed at this stage.
(2 of 2) [CRLMB-8928/2021]
However, petitioners shall be free to move a fresh bail
application immediately after filing of the charge-sheet.
(SANJEEV PRAKASH SHARMA),J
61-62/-saurabh
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