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Rajpal vs State Of Rajasthan
2022 Latest Caselaw 7717 Raj

Citation : 2022 Latest Caselaw 7717 Raj
Judgement Date : 23 May, 2022

Rajasthan High Court - Jodhpur
Rajpal vs State Of Rajasthan on 23 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 2867/2022

Rajpal S/o Shri Chotulal, Aged About 28 Years, R/o Village Kheduli Presently Kotasar, Shri Dungar Garh, Police Station Seruna, District Bikaner, Presently Lodged In Central Jail, Bikaner.

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

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 2869/2022

Poonamchand S/o Shri Mangilal, Aged About 44 Years, R/o Amlai Baas, Rootu, Police Station Jaayal, District Nagaur, Presently Lodged In Central Jail, Bikaner.

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

----Respondent

For Petitioner(s) : Mr. Jhavar Prakash Chhangani For Respondent(s) : Mr. Shrawan Vishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/05/2022

Learned counsel for the petitioners has submitted that he

does not want to press these bail applications, however, seeks

liberty for the petitioners to move fresh bail applications before

the trial Court after recording the statements of the other eye

witnesses.

(2 of 2) [CRLMB-2867/2022]

Accordingly, these bail applications are dismissed as not

pressed. with the liberty as sought for.

(VIJAY BISHNOI),J

189&191-AjaySingh/-

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