Citation : 2021 Latest Caselaw 11534 Raj
Judgement Date : 26 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8867/2021
Jagdish S/o Danaram, Aged About 69 Years, Village Rajpura Police Station Taranagar, Churu. (Presently Lodged At Central Jail Bikaner).
----Petitioner Versus State, Through Pp
----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 9373/2021 Sohan Lal S/o Pokar Das, Aged About 37 Years, Village Rajpura, P.s. Taranagar, Dist. Churu. (Presently Lodged In Central Jail, Bikaner).
----Petitioner Versus State, Through Pp
----Respondent S.B. Criminal Miscellaneous Bail Application No. 9619/2021 Parmeshwar @ Parmeshwar Lal S/o Sh. Gopalram, Aged About 40 Years, 465 R.d., Teh. Chhatargarh, Dist. Bikaner. (Presently Lodged In Dist. Jail, Bikaner).
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. Shreekant Verma Mr. A.D. Ujjwal For Respondent(s) : Mr. Anil Joshi, PP
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order
26/07/2021
(2 of 2) [CRLMB-8867/2021]
Taking into consideration the nature of allegations and that
the investigation is still to be completed, I am not inclined to grant
bail to the petitioners at this stage.
In view of above these bail applications are accordingly
dismissed with liberty to file afresh bail application immediately
after filing of the charge-sheet.
(SANJEEV PRAKASH SHARMA),J
7-9/saurabh
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