Meharban S/O Arjun Singh vs C. B. N
2022 Latest Caselaw 2425 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 9678/2021

Suresh Kumar Gandharv S/o Mangilal Gandharv, Aged About 39
Years, R/o Village Pipliya Mohammad P.S. And Tahsil Garoth
District Mandsaur M.P. (At Present Confined At Central Jail
Kota ).
                                                                  ----Petitioner
                                   Versus
C.B.N, Through P.P.
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 16405/2021 Meharban S/o Bhagwan Singh, R/o Vill. Udaliya Khedi PS Pidava District Jhalawar Raj. Presently Petitioner Confined At Central Jail Kota

----Petitioner Versus C.B.N., Through Special PP

----Respondent S.B. Criminal Miscellaneous Bail Application No. 17096/2021 Meharban S/o Arjun Singh, Aged About 20 Years, R/o Village Mannki P.S. And Tehsil Geroth, Distt. Madsor (M.P.) (Presently Petitioner Confined At Central Jail Kota)

----Petitioner Versus C. B. N., Through Special P.P.

----Respondent

For Petitioner(s) : Mr. Abdul Kalam Khan, Advocate Mr. Pallav Sharma, Advocate For Respondent(s) : Mr. Tej Prakash Sharma, Special PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/03/2022

(2 of 2) [CRLMB-9678/2021]

After arguing for some time, learned counsel for the

petitioners seeks withdrawal of the bail application with the liberty

to renew the prayer after the statement of Seizing Officer is

recorded in the trial. The prayer made by learned counsel for the

petitioners appears to be genuine.

Accordingly, the bail applications are dismissed as

withdrawn.

The learned Trial Court is directed to record the statement of

Seizing Officer-Dharam Singh as a first witness, preferably within

two months from the date of the receipt of copy of this order.

Thereafter, petitioners would be at liberty to move a fresh bail

application before this Court directly.

(FARJAND ALI),J

Mohita /1-3

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