Ram Lal vs State
2021 Latest Caselaw 6109 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8442/2020

1. Ram Lal S/o Havji, Aged About 36 Years, Bhanawaton Ka Kheda, P.s. Suhagpura, District Pratapgarh. (Petitioner Is Lodged At District Jail, Pratapgarh).

2. Prem Lal @ Nana Lal S/o Jorji, Aged About 31 Years, Bhanawaton Ka Kheda, P.s. Suhagpura, District Pratapgarh. (Petitioner Is Lodged At District Jail, Pratapgarh).

3. Prakash S/o Havji, Aged About 26 Years, Bhanawaton Ka Kheda, P.s. Suhagpura, District Pratapgarh. (Petitioner Is Lodged At District Jail, Pratapgarh).

4. Kailash S/o Jorji, Aged About 26 Years, Bhanawaton Ka Kheda, P.s. Suhagpura, District Pratapgarh. (Petitioner Is Lodged At District Jail, Pratapgarh).

----Petitioners Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Manish Kumar Pitaliya For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Learned counsel for the petitioners, without arguing the

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

this criminal misc. bail application, however, seeks liberty for the

petitioners to file fresh bail application before the trial court after

recording of statements of complainant- Bherulal.

(2 of 2) [CRLMB-8442/2020]

Accordingly, this criminal misc. bail application preferred by

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/3-

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