Santari vs State Of Rajasthan
2021 Latest Caselaw 7262 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2513/2021

1. Santari S/o Badri Ram, Aged About 60 Years, R/o Nat Basti, B.j.s. Police Station Mahamandir, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

2. Ravi @ Dhabbu S/o Santari Nat, Aged About 25 Years, R/o Nat Basti, B.j.s. Police Station Mahamandir, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Naresh Chhangani

For Respondent(s) : Mr. Shrawan Bishnoi, P.P. For Complainant(s) : Mr. Anil Kumar Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

15/03/2021

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

filing of charge-sheet.

Accordingly, this criminal misc. bail application preferred by

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

pressed with the liberty sought for.

(VIJAY BISHNOI),J

21-akash/-

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