Jekendra S/O Atarsingh vs State Of Rajasthan (2024:Rj-Jp:44768)
2024 Latest Caselaw 6232 Raj/2

Rajasthan High Court

Jekendra S/O Atarsingh vs State Of Rajasthan (2024:Rj-Jp:44768) on 24 October, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:44768]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Misc. Bail Application No. 12193/2024
Munfed S/o Harun, Aged About 27 Years, R/o Gram Sahsan,
Police Station Jurhara, District Deeg. (At Present Confined In Sub
Jail Deeg).
                                                                   ----Petitioner
                                    Versus
State of Rajasthan, Through PP
                                                                 ----Respondent
                              Connected With
     S.B. Criminal Misc. Bail Application No. 12282/2024
1.      Asif S/o Mubarik, Aged About 22 Years, R/o Gram Khedli
        Nanu, Police Station Jurhara, District Deeg. (At Present
        Confined In Sub Jail Deeg).
2.      Imran S/o Janmohammad, Aged About 18 Years, Gram
        Paheri, Police Station Jurhara, District Deeg. (At Present
        Confined In Sub Jail Deeg).
                                                                  ----Petitioners
                                    Versus
State of Rajasthan, Through PP
                                                                 ----Respondent
     S.B. Criminal Misc. Bail Application No. 12710/2024
Jekendra S/o Atarsingh, Aged About 25 Years, R/o Village Raypur
Sani, Janakpur, Police Station Bhitarwar, District Gwalior (M.p.)
(At Present Accused Petitioner Confined In Sub Jail Deeg)
                                                                   ----Petitioner
                                    Versus
State of Rajasthan, Through PP
                                                                 ----Respondent
     S.B. Criminal Misc. Bail Application No. 13231/2024
Manish S/o Sharif, Aged About 22 Years, R/o Kherli Gumani,
Police Station Jurhara, District Deeg. (At Present Accused
Petitioner Confined In Sub Jail, Deeg).
                                                                   ----Petitioner
                                    Versus
State of Rajasthan, Through PP

                     (Downloaded on 09/11/2024 at 12:37:32 AM)
                                    [2024:RJ-JP:44768]                     (2 of 2)                    [CRLMB-12193/2024]


                                                                                                      ----Respondent
                                         S.B. Criminal Misc. Bail Application No. 13232/2024
                                    1.     Aakash Rawat S/o Kaliyan Singh, Aged About 26 Years,
                                           R/o Village Amrol, Police Station Chinor, District Gwalior
                                           (M.p.) (At Present Accused Petitioner Confined In Sub Jail
                                           Deeg).
                                    2.     Shishupal S/o Thansingh, Aged About 20 Years, R/o
                                           Bhadona, Police Station Gorghat, District Datiya (M.p.) (At
                                           Present Accused Petitioner Confined In Sub Jail Deeg).
                                                                                                        ----Petitioners
                                                                         Versus
                                    State of Rajasthan, Through PP
                                                                                                      ----Respondent


                                   For Petitioner(s)            :    Mr. Sanjay Khan
                                                                     Mr. Surendra Singh
                                                                     Mr. Anoop Kumar
                                                                     Mr. Ankit Khandelwal
                                   For Respondent(s)            :    Mr. Amit Punia, PP



                                              HON'BLE MR. JUSTICE GANESH RAM MEENA

                                                               Judgment / Order

                                   24/10/2024

                                         Learned counsels appearing for the petitioners seek to

                                   withdraw these present bail applications with liberty to file fresh

                                   bail application after filing of the challan.

                                         In view of the prayer made by counsels for the petitioners

these bail applications are dismissed as withdrawn with liberty as

prayed for.

(GANESH RAM MEENA),J

DIVYA SAINI /329-333

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