Kishan Singh @ Kishore Singh vs State Of Rajasthan (2023:Rj-Jd:41824)
2023 Latest Caselaw 10363 Raj

Rajasthan High Court - Jodhpur

Kishan Singh @ Kishore Singh vs State Of Rajasthan (2023:Rj-Jd:41824) on 2 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:41824]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                      S.B. Criminal Miscellaneous Bail Application No. 15264/2022

                                   Kishan Singh @ Kishore Singh S/o Dungar Singh, Aged About 33
                                   Years, R/o Palra Ps Bheem Dist. Rajsamand (At Present Lodged
                                   In Dist. Jail Rajsamand)
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan, Through The Pp
                                                                                                     ----Respondent
                                                                  Connected With
                                      S.B. Criminal Miscellaneous Bail Application No. 15675/2022
                                   Kalu Singh S/o Dungar Singh, Aged About 30 Years, Palra, P.s.
                                   Bheem, Dist. Rajsamand. (At Present Lodged In Central Jail,
                                   Udaipur).
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan, Through Pp
                                                                                                     ----Respondent


                                   For Petitioner(s)          :     Mr. Surendra Bana
                                   For Respondent(s)          :     Mr. B.R. Bishnoi, PP


                                                    HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/12/2023

Heard.

In view of the fact that the Hon'ble Supreme Court, vide

order dated 11.3.2022, has already cancelled the bail granted to

the petitioners, I am not inclined to enlarge the petitioners on bail.

Hence, these bail applications are dismissed.

(VIJAY BISHNOI),J 17-msrathore/-

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