Kacharu vs State Of Rajasthan
2022 Latest Caselaw 3470 Raj

(1 of 1) [CRLMB-2945/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2945/2022

Hira S/o Shri Bada Charel, Aged About 40 Years, R/o Village Bhoraj, P.s. Patan, Dist. Banswara (Raj.).

(Presently Lodged In Dist. Jail, Banswara).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 2441/2022 Kacharu S/o Shri Man Ji Katara, Aged About 52 Years, R/o Village Bhoraj, P.s. Patan, Dist. Banswara (Raj.).

(Presently Lodged In Dist. Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr. Hitendra Singh, for Mr. Shambhoo Singh Rathore. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

05/03/2022

Learned counsel for the petitioners does not want to press

these bail applications.

Accordingly, the Criminal Miscellaneous Bail Applications are

dismissed as not pressed. However, liberty is granted to the

petitioners to file afresh bail application after filing of the challan.

(MANOJ KUMAR GARG),J 50-51. prashant/-

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