Rakesh vs State
2021 Latest Caselaw 11918 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8996/2021

1. Rakesh S/o Shantilal Kalasua, Aged About 35 Years, R/o Kagdar Fala Bujha, P.s. Rishabhdev, Distt. Udaipur (Raj.) (Lodged In Central Jail Udaipur)

2. Shailesh S/o Shantilal Kalasua, Aged About 22 Years, R/o Kagdar Fala Bujha, P.s. Rishabhdev, Distt. Udaipur (Raj.) (Lodged In Central Jail Udaipur)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Anuj Sahlot For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

Learned counsel for the petitioners does not press the bail

application at this stage with liberty to file a fresh bail application

after filing of the charge-sheet.

Granting liberty aforesaid, the bail application is dismissed as

not pressed, at this stage.

(SANJEEV PRAKASH SHARMA),J

4-1/-saurabh

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