Mohammad Iqbal vs State Of Rajasthan
2021 Latest Caselaw 7299 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3034/2021

1. Mohammad Iqbal S/o Sh. Mohammad Shafi Mew, Aged About 35 Years, R/o Bapu Basti, Nimbahera, Dist. Chittorgarh. (Presently Lodged In Sub Jail, Nimbahera).

2. Madhu @ Mukesh S/o Sh. Devi Lal, Aged About 21 Years, R/o Bapu Basti, Nimbahera, Dist. Chittorgarh. (Presently Lodged In Sub Jail, Nimbahera).

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

----Respondent

For Petitioner(s) : Mr. Zafar Khan For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Learned counsel for the petitioners has submitted

that after rejection of the bail application of the

petitioners by the trial court, charge-sheet has been filed,

therefore, he does not want to press this bail application,

however, seeks liberty for the petitioners to file a fresh

bail application before the trial court.

Hence, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

67-msrathore/-

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