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Prithvi Singh vs State Of Rajasthan
2021 Latest Caselaw 7755 Raj

Citation : 2021 Latest Caselaw 7755 Raj
Judgement Date : 18 March, 2021

Rajasthan High Court - Jodhpur
Prithvi Singh vs State Of Rajasthan on 18 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3709/2021

1. Prithvi Singh S/o Sh. Kurad Singh, Aged About 33 Years, B/c Rajput, R/o Raslana, Tehsil Bhadra, Dist. Hanumangarh. (Lodged In Sub Jail, Bhadra).

2. Yogesh S/o Chhotu Singh, Aged About 26 Years, B/c Rajput, R/o Raslana, Tehsil Bhadra, Dist. Hanumangarh. (Lodged In Sub Jail, Bhadra).

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

----Respondent

For Petitioner(s) : Mr. Manjeet Godhara For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/03/2021

Learned counsel for the petitioners does not want to

press this bail application, however, seeks liberty for the

petitioners to file fresh bail application before the trial court

after filing of the charge-sheet.

Accordingly, this bail application is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

92-mohit/-

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