Vikram @ Ramesh vs State Of Rajasthan
2021 Latest Caselaw 9717 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6012/2021

Vikram @ Ramesh S/o Sh. Jay Ram, Aged About 33 Years, Kapadiyawas, P.s. Kalwad, Dist. Jaipur. (Presently Lodged At Dist. Jail, Pali).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 6013/2021 Tejpal Chaudhary S/o Sh. Nanuram, Aged About 24 Years, Kapadiyawas, P.s. Kalwad, Dist. Jaipur. (Presently Lodged At Dist. Jail, Pali).

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

----Respondent

For Petitioner(s) : Mr. Jagdish Bishnoi (through VC) For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

03/06/2021

Learned counsel for the petitioners, without arguing the

matter on merits, has submitted that he does not want to press

these criminal misc. bail applications, however seeks liberty for

the petitioners to move fresh bail application before the Special

Judge (Fake Currency Note Cases) Jaipur Metropolitan (First),

Jaipur.

Accordingly, these criminal misc. bail applications preferred

by the petitioners under Section 439 Cr.P.C. are dismissed as not

pressed with the aforesaid liberty.

(VIJAY BISHNOI), VJ

Surabhii/12-13-

Powered by TCPDF (www.tcpdf.org)