Sanjay @ Kauwa vs State Of Rajasthan (2026:Rj-Jd:12526)
2026 Latest Caselaw 4086 Raj

Rajasthan High Court - Jodhpur

Sanjay @ Kauwa vs State Of Rajasthan (2026:Rj-Jd:12526) on 17 March, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

                                   [2026:RJ-JD:12526]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                      S.B. Criminal Miscellaneous Bail Application No. 15763/2024

                                   Sanjay @ Kauwa S/o Thavra, Aged About 18 Years, R/o Pipli B
                                   Rajiphala P S Parasad Tehsil Rishabhdev Dist Udaipur. (At
                                   Present Lodged In Dist Jail Dungarpur)
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                    ----Respondent
                                                                 Connected With
                                       S.B. Criminal Miscellaneous Bail Application No. 2364/2024
                                   Rakesh S/o Shri Mohan, Aged About 22 Years, R/o Village
                                   Peepali A Fala Medala, P.s. P.s. Parsad, Dist. Udaipur (Rajasthan).
                                   (Presently Lodged In Central Jail, Udaipur).
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                    ----Respondent


                                   For Petitioner(s)         :     Mr. Jitendra Ojha
                                                                   Mr. SS Rathore
                                   For Respondent(s)         :     Mr. HS Jodha, PP


                                        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order 17/03/2026

Learned counsel for the petitioners does not want to press

these bail applications at this stage.

Accordingly, the bail applications are dismissed as not

pressed.

(YOGENDRA KUMAR PUROHIT),J 1-2-sombeer/-

(Uploaded on 17/03/2026 at 05:28:20 PM)

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