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Gurprit Singh @ Kala vs State
2021 Latest Caselaw 6410 Raj

Citation : 2021 Latest Caselaw 6410 Raj
Judgement Date : 3 March, 2021

Rajasthan High Court - Jodhpur
Gurprit Singh @ Kala vs State on 3 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2701/2021 Gurprit Singh @ Kala S/o Sh. Pura Singh, Aged About 23 Years, R/o Village Buchhokalan, Tehsil Nathana, P.s. Bhatinda Cant, Dist. Bhatinda (Punjab). (At Present Lodged In District Jail, Nagaur).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 14666/2020 Hanuman Ram S/o Mohan Ram, Aged About 22 Years, R/o Karnewala Post Tabvriwala, Tehsil Pokaran Police Station Nokh District Jaisalmer. (At Present Lodged In District Jail, Nagaur).

----Petitioner Versus Union Of India, Through Ncb

----Respondent S.B. Criminal Miscellaneous Bail Application No. 2702/2021 Kuldeep Singh S/o Sh. Tahal Singh, Aged About 24 Years, R/o Village Pakkasidha, Tehsil And Police Station Kalawali, District Sirssa (Hariyana). (At Present Lodged In District Jail, Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Vikram Singh for Mr. Anil Kumar Singh Mr. Abhishek Mehta For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

03/03/2021

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 file fresh bail applications before the trial court

after recording of statements of Investigating Officer/Seizure

Officer.

Accordingly, these criminal misc. bail applications preferred

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

pressed with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/17-18-19-

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