Shaitan Singh vs State Of Rajasthan (2026:Rj-Jd:13512)
2026 Latest Caselaw 4399 Raj

Rajasthan High Court - Jodhpur

Shaitan Singh vs State Of Rajasthan (2026:Rj-Jd:13512) on 23 March, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:13512]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2525/2026
1.       Khan Singh S/o Lal Singh, Aged About 35 Years, Resident
         Of Nai Arvar, Police Station Fuliya Kalan, District Bhilwara
         (At Present Lodged In District Jail Bhilwara)
2.       Mahaveer Singh S/o Lal Singh, Aged About 33 Years,
         Resident Of Nai Arvar, Police Station Fuliya Kalan, District
         Bhilwara (At Present Lodged In District Jail Bhilwara)
3.       Lal Singh S/o Sanwant Singh, Aged About 58 Years,
         Resident Of Nai Arvar, Police Station Fuliya Kalan, District
         Bhilwara (At Present Lodged In District Jail Bhilwara)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through The Public Prosecutor
                                                                 ----Respondent
                              Connected With
     S.B. Criminal Miscellaneous Bail Application No. 2154/2026
1.       Shaitan Singh S/o Lal Singh, Aged About 26 Years, New
         Arwar, Police Station Phoolia- Kalan District Bhilwara, Raj.
         (In Judicial Custody At Sub Jail Shahpura)
2.       Kamal Singh S/o Sampat Singh, Aged About 21 Years,
         New Arwar, Police Station Phoolia- Kalan District Bhilwara,
         Raj. (In Judicial Custody At Sub Jail Shahpura)
3.       Rajendra Singh S/o Nathu Singh, Aged About 32 Years,
         Panderi, P.s. Kachhola, Distt. Bhilwara (Raj.) (In Judicial
         Custody At Sub Jail Shahpura)
                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. BS Charan
                                Mr. Amit
                                Mr. Mohan Lal
For Respondent(s)         :     Mr. HS Jodha, PP


     HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

23/03/2026

Learned counsel for the petitioners seeks permission to

withdraw the instant bail applications with liberty to file fresh bail

applications after filing of the challan.

(Uploaded on 23/03/2026 at 03:52:32 PM)

[2026:RJ-JD:13512] (2 of 2) [CRLMB-2525/2026]

Accordingly, the bail applications are dismissed as

withdrawn with liberty as prayed for.

(YOGENDRA KUMAR PUROHIT),J 21-22-sombeer/-

(Uploaded on 23/03/2026 at 03:52:32 PM)

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