Bapulal vs State Of Rajasthan (2026:Rj-Jd:11698)
2026 Latest Caselaw 3733 Raj

Rajasthan High Court - Jodhpur

Bapulal vs State Of Rajasthan (2026:Rj-Jd:11698) on 12 March, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:11698]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 12951/2025

1.       Devilal S/o Uda, Aged About 29 Years, Kanti, Ramnagar
         Police      Station,     Javda,        Tehsil      Rawatbhata,            District
         Chittorgarh (Presently Lodged In Sub Jail Begu Dist.
         Chittorgarh)
2.       Prahlad      S/o   Rooplal,       Aged       About         27    Years,    Kanti,
         Ramnagar       Police      Station,       Javda,      Tehsil      Rawatbhata,
         District Chittorgarh (Presently Lodged In Sub Jail Begu
         Dist. Chittorgarh)
                                                                          ----Petitioners
                                       Versus
State Of Rajasthan, Through Pp
                                                                         ----Respondent
                                 Connected With
     S.B. Criminal Miscellaneous Bail Application No. 6904/2025
1.       Bapulal S/o Tulsaram @ Tulsiram, Aged About 32 Years,
         R/o Aarenakala At Present Kanti Ramnagar Police Station
         Jawda District Chittorgarh. (At Present Lodged In Sub Jail
         Begu District Chittorgarh)
2.       Rajulal S/o Lalchand, Aged About 33 Years, R/o Kanti
         Ramnagar Police Station Jawda District Chittorgarh (At
         Present Lodged In Sub Jail Begu District Chittorgarh)
                                                                          ----Petitioners
                                       Versus
State Of Rajasthan, Through Pp
                                                                         ----Respondent


For Petitioner(s)            :     Mr. Sikander Khan
For Respondent(s)            :     Mr. Surendra Bishnoi, PP



      HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order 12/03/2026

Learned counsel for the petitioners seeks permission to

withdraw the instant bail applications with liberty to file fresh bail

(Uploaded on 12/03/2026 at 05:22:07 PM)

[2026:RJ-JD:11698] (2 of 2) [CRLMB-12951/2025]

applications after recording of statement of Rejender Kanjer

before the trial Court.

Learned counsel for the petitioners prays that learned trial

Court may be directed to record the statement of Rajender Kanjer

on priority basis.

Accordingly, the bail applications are dismissed as

withdrawn with liberty as prayed for. Learned trial Court is directed

to record the statement of Rajender Kanjer on priority basis.

(YOGENDRA KUMAR PUROHIT),J 7-8-sombeer/-

(Uploaded on 12/03/2026 at 05:22:07 PM)

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