Rahul vs State
2021 Latest Caselaw 11413 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8759/2021

1. Rahul S/o Vishnu, Aged About 20 Years, Bhamrasiya Ghati, P.s. Dabok, Distt. Udaipur. (Presently Lodged In Central Jail, Udaipur).

2. Chatar Singh @ Sattu S/o Maan Singh, Aged About 20 Years, R/o Gapudi, P.s. Dabok, Dist. Udaipur. (Presently Lodged In Central Jail, Udaipur).

----Petitioners Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 9389/2021 Mahendra Singh S/o Gotu Singh, Aged About 24 Years, R/o Manderiya, P.s. Dabok, District Udaipur (Raj.) (At Present Lodged At Central Jail, Udaipur)

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

----Respondent S.B. Criminal Miscellaneous Bail Application No. 9390/2021 Ritik S/o Narayanlal, Aged About 21 Years, R/o Daroli, P.s. Dabok, Distt. Udaipur (Raj.) (At Present Lodged In Central Jail, Udaipur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Radhe Shyam Mankad Mr. Ravinder Kumar Charan Mr. Anuj Sahlot For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

(2 of 2) [CRLMB-8759/2021]

Judgment / Order

23/07/2021 Learned counsel for the petitioners submits that the

identification parade has not been done. The petitioners have been

arrested solely on the basis of their previous criminal record.

Learned Public Prosecutor points out that the recovery has

been made from the petitioners and the investigation is still

continuing and the identification parade can also be conducted

while the petitioners are in jail.

Taking into consideration that the case is at the stage of

investigation, I am not inclined to grant bail to the petitioners.

These bail applications are accordingly dismissed with liberty

to file afresh after filing of the charge-sheet.

(SANJEEV PRAKASH SHARMA),J

1-3/saurabh

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