Vishnu Bhagwan vs State Of Rajasthan
2022 Latest Caselaw 8197 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7913/2022

Vishnu Bhagwan S/o Shri Prem Kumar, Aged About 24 Years, R/o Dhani Khet Khud Jandwala Bishnoiyan Thana Sadar Dabwali Dist. Sirsa Haryana (Presently Lodged At Dist. Jail Hanumangarh)

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5004/2022 Emilal S/o Sukhram, Aged About 20 Years, R/o Ranjeetpura Ps Bajju Dist. Bikaner (At Present Appellant Is In J.c. In Sub Jail Sangariya)

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

----Respondent

For Petitioner(s) : Mr. Jayram Saran Mr. Bhanwaru Ram For Respondent(s) : Mr. Muktiyar Khan, P.P.

HON'BLE MR. JUSTICE RAMESHWAR VYAS (VACATION JUDGE)

Judgment / Order

15/06/2022

Learned counsels for the petitioners, without arguing

on merits, have submitted that they do not want to press

these criminal misc. bail applications, however, seek

(2 of 2) [CRLMB-7913/2022]

liberty for the petitioners to file fresh bail application after

filing of charge-sheet.

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.

(RAMESHWAR VYAS), VJ

72-Taruna/-

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