Pradeep Alias Deepak vs State Of Rajasthan (2026:Rj-Jd:9072)
2026 Latest Caselaw 2747 Raj

Rajasthan High Court - Jodhpur

Pradeep Alias Deepak vs State Of Rajasthan (2026:Rj-Jd:9072) on 18 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:9072]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
  S.B. Criminal Miscellaneous II Bail Application No. 12980/2025

Pradeep Alias Deepak S/o Shyam Lal, Aged About 30 Years, R/o
Bajrang       Tola,police       Station       Choparan,district       Hajaribag,
Jharkhand (Lodged In District Jail,barmer)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent
                                Connected With
  S.B. Criminal Miscellaneous II Bail Application No. 12981/2025
Prema Ram Urf Prem Prakash S/o Sh. Rama Ram, Aged About
30 Years, R/o Village Hudasar Taratra Police Station And Tehsil
Chhohatan, District Barmer Raj. (Presently Lodged In Dist. Jail,
Barmer)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)           :    Mr. Bhagirath Ray Bishnoi
                                 Mr. Navneet Singh Birkh
For Respondent(s)           :    Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/02/2026 After arguing the matter for sometime, learned counsel for

the petitioners does not want to press these instant second bail

applications at this stage but, they crave leave of the Court to file

a fresh bail application(s) after the statements of the investigating

officer are recorded before the competent criminal Court.

(Uploaded on 18/02/2026 at 05:26:35 PM)

[2026:RJ-JD:9072] (2 of 2) [CRLMB-12980/2025]

Accordingly, these second bail applications are dismissed as not

pressed with liberty prayed for. It is expected from the trial court

that the statements of the investigating officer will be recorded on

priority basis.

A copy of this order be placed in each file.

(KULDEEP MATHUR),J 189&191---himanshu/-

(Uploaded on 18/02/2026 at 05:26:35 PM)

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