Pushkar vs State Of Rajasthan
2021 Latest Caselaw 7864 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3765/2021

Govardhan S/o Sh. Prema, Aged About 35 Years, R/o Saakthali Khurd Police Station Arnod, Pratapgarh. (At Present Lodged In District Jail, Pratapgarh).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 3767/2021 Pushkar S/o Sh. Tulsiram, Aged About 35 Years, R/o Ramnagar, Police Station Arnod, Pratapgarh. (At Present Lodged In District Jail, Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Learned counsel for the petitioners, without arguing the

matters on merits, has submitted that he does not want to press

these criminal misc. bail applications, however, seeks liberty for

the petitioners to file fresh bail applications before the trial court

after recording of statements of Investing Officer/Seizure Officer.

(2 of 2) [CRLMB-3765/2021]

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

81-Arun/-

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