Devi Dass vs State Of Rajasthan (2026:Rj-Jd:5579)
2026 Latest Caselaw 1357 Raj

Rajasthan High Court - Jodhpur

Devi Dass vs State Of Rajasthan (2026:Rj-Jd:5579) on 30 January, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

                                   [2026:RJ-JD:5579]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                      S.B. Criminal Miscellaneous Bail Application No. 10413/2025

                                   Devi Dass S/o Kalu Dass, Aged About 30 Years, R/o Uthel Ps-
                                   Nikumb District Chittorgarh (Presently Lodged In District Jail
                                   Chittorgarh)
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through P.p.
                                                                                                    ----Respondent


                                   For Petitioner(s)         :     Mr. R.S. Gill
                                   For Respondent(s)         :     Mr. Hanuman Ram Prajapati, PP



                                                  HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

30/01/2026

After arguing the matter at some length, learned counsel for

the petitioner does not want to press the instant bail application at

this stage but, he seeks leave of the Court to file a fresh bail

application after the statements of the seizure officer are

recorded.

Accordingly, this bail application is dismissed as not pressed

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

statements of the seizure officer will be recorded on priority basis.

(KULDEEP MATHUR),J 308-divya/-

(Uploaded on 30/01/2026 at 03:50:50 PM)

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