Bhajana Ram vs State
2021 Latest Caselaw 17817 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16003/2021

1. Bhajana Ram S/o Sh. Ram Chand Ram Vishnoi, Aged About 26 Years, R/o Nenau, P.S. Jamba, At Present - Rajeev Colony, Phalodi. (Presently Lodged In Sub Jail, Phalodi)

2. Shree Ram S/o Mohan Lal Vishnoi, Aged About 21 Years, R/o Kanasar, P.s. Bap, R/o Barkat Colony, P.S. Phalodi, District Jodhpur. (Presently Lodged In Sub Jail, Phalodi)

3. Habib Ullah @ Habib Khan S/o Bhau Khan, Aged About 42 Years, R/o Barkat Colony P.S. Phalodi, District Jodhpur. (Presently Lodged In Sub Jail, Phalodi)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kamal Rathore. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

Mr. Mridul Jain.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/11/2021

Learned counsel for the petitioners want to withdraw this bail

application under Section 439 Cr.P.C. with liberty to file bail

application afresh after filing of the challan.

Hence, the present Criminal Miscellaneous Bail Application is

dismissed as withdrawn with liberty as prayed for.

(MANOJ KUMAR GARG),J

32-prashant/-

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