Anil Son Of Shri Balveer vs State Of Rajasthan
2022 Latest Caselaw 2424 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 20538/2021

1.       Anil Son of Shri Balveer, Aged About 26 Years, Resident of
         Bhogipur, Police Station Tavdu, District Nuh Mewat,
         Haryana. (Presently Confined At Sub Jail Kishangarh Bas,
         District Alwar, Raj.)
2.       Narendra Son of Shri Sanjay, Aged About 22 Years,
         Resident of Ward No. 11, Jatwada Mohalla Tavdu, Police
         Station Tavdu, District Nuh Mewat Haryana. (Presently
         Confined At Sub Jail Kishangarhbas, District Alwar, Raj.)
3.       Nitin Sharma Son of Shri Surendra Kumar Sharma, Aged
         About 33 Years, Resident of T 481/2B Mandir Marg,
         Baljeet Nagar, New Delhi, Police Station Patel Nagar Delhi.
         (Presently Confined At Sub Jail Kishangarhbas, District
         Alwar, Raj.)
                                                                     ----Petitioners

                                       Versus

State of Rajasthan, Through P.P.
                                                                    ----Respondent

Connected With

S.B. Criminal Miscellaneous Bail Application No. 20539/2021

1. Harkesh @ Himanshu Son of Shri Dulichand, Aged About 22 Years, Resident of Kaccha Bazar, Masjid Wali Gali, Ward No. 12, Tavdu, District Nuh Mewat, Haryana (Presently Confined At Sub Jail Kishangarh Bas, District Alwar, Raj.)

2. Monu Son of Shri Surajbhan, Aged About 28 Years, Resident of Radhey Nagar, Ward No. 13 Tavdu, Police Station Tavdu, District Nuh Mewat, Haryana (Presently Confined At Sub Jail Kishangarh Bas, District Alwar, Raj.)

----Petitioners

Versus

State of Rajasthan, Through P.P.

                                                                    ----Respondent



                                                                           (2 of 2)                     [CRLMB-20538/2021]




                                   For Petitioner(s)           :    Mr. Prem Chand Dewanda, Advocate
                                   For Respondent(s)           :    Mr. S.K. Mahla, PP for the State

Mr. Rajneesh Gupta, Advocate for the complainant

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/03/2022

Learned counsel for the petitioners seeks withdrawal of the

bail applications with the liberty to renew the prayer after the

statements of the eye-witnesses are recorded in the Trial Court.

Accordingly, the bail applications are dismissed as

withdrawn.

Learned Trial Court is directed to examine the eye-witnesses

on preferential basis, preferably within three months from the

date of receipt of copy of this order.

(FARJAND ALI),J

Mohita /17-18

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