Sunil @ Sillu vs State Of Rajasthan
2021 Latest Caselaw 7403 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 140/2020

Neeraj Kumar S/o Shri Gauri Shankar, Aged About 30 Years, By Caste Jat, R/o 18 Spd, Tehsil Pilibanga, Distt. Hanumangarh. (Presently Lodged In Distt. Jail Hanumangarh).

----Appellant Versus State, Through P.p.

----Respondent Connected With S.B. Criminal Appeal (Sb) No. 739/2020 Vijay Singh S/o Sh. Hari Ram Sakin, Aged About 50 Years, R/o 18-S.p.d., Tehsil Pilibanga, District Hanumangarh. (At Present Lodged In District Jail, Hanumangarh).

----Appellant Versus State, Through Pp

----Respondent S.B. Criminal Appeal (Sb) No. 994/2020 Manjeet Nain S/o Ram Pratap, Aged About 23 Years, 3 Ppm, Karmali Vali Dhani, Police Station Sadar Suratgarh, District Sriganganagar (Raj.). (In Judicial Custody In District Jail Hanumangarh).

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

----Respondent S.B. Criminal Appeal (Sb) No. 83/2021 Sunil @ Sillu S/o Subhash Chandra, Aged About 31 Years, R/o 4 Bhm Rohi Jakharawali, P.s. Pilibanga, Dist. Hanumangarh (Raj.). (In Judicial Custody In Dist. Jail, Hanumangarh).

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

----Respondent

For Appellant(s) : Mr. JS Choudhary, Sr. Advocate assisted by Mr. Pradeep Choudhary Mr. J.S. Khichi For Respondent(s) : Mr. Vikram Sharma, PP For Complainant(s) : Mr. Suresh Nehra

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the appellants has submitted that

that they want to withdraw these appeals, however, seeks liberty

for the appellants to file fresh bail application before the trial court

after recording of the statements of all the injured.

In view of the above, these criminal appeals preferred by the

appellants under Section 14-A(2) of the SC/ST Act are dismissed

as withdrawn with the aforesaid liberty.

(VIJAY BISHNOI),J

Surabhii/140-143-

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