Hari Shankar vs State Of Rajasthan
2021 Latest Caselaw 7274 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Bail Application No. 2729/2021

Rahul S/o Shri Devilal, Aged About 19 Years, By Caste Jat, R/o Opp. Bade Mandir Haled, Sadar Police Station, Bhilwara. (At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus The State Of Rajasthan through Public Prosecutor

----Respondent CONNECTED WITH S.B. Criminal Misc. Bail Application No. 1406/2021 Hari Shankar S/o Laxman, Aged About 20 Years, R/o Danthal Police Station Bhilwara, Rajasthan. (At Present Lodged at Chittorgarh Jail).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit Mr. S.K. Verma Mr. Swaroop Singh For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Learned counsel for the petitioners, without arguing the

matter on merits, have submitted that after rejection of bail

applications of the petitioners by the trial court, charge-sheet has

been filed in the matter, therefore, they do not want to press

these criminal misc. bail applications, however, seek liberty for the

petitioners to file fresh bail applications before the trial court.

(2 of 2) [CRLMB-2729/2021]

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

Abhishek Kumar S.Nos.31-32

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