Moola Ram vs State Of Rajasthan
2021 Latest Caselaw 6187 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1194/2021

Uda Ram S/o Shri Narayan Ram, Aged About 70 Years, By Caste Mali, R/o Balotara, District Barmer (Rajasthan).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1195/2021 Moola Ram S/o Shri Uda Ram, Aged About 48 Years, By Caste Mali, R/o Balotara, District Barmer (Rajasthan).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Learned counsel for the petitioners does not want to press these anticipatory bail applications, however, seeks liberty for the petitioners to surrender.

Accordingly, these anticipatory bail applications under Section 438 Cr.P.C. are dismissed as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

108-109 - ms rathore

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