Kamal Singh vs State Of Rajasthan (2026:Rj-Jd:13599)
2026 Latest Caselaw 4403 Raj

Rajasthan High Court - Jodhpur

Kamal Singh vs State Of Rajasthan (2026:Rj-Jd:13599) on 23 March, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

                                   [2026:RJ-JD:13599]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 2526/2026

                                   1.       Kamal Singh S/o Sampat Singh, Aged About 21 Years,
                                            Resident Of Nai Arvad, Police Station Fuliya Kalan, District
                                            Bhilwara (At Present Lodged In District Jail Bhilwara)
                                   2.       Rajendra Singh S/o Nathu Singh, Aged About 32 Years,
                                            Resident Of Panderi, Police Station Kachhola, District
                                            Bhilwara (At Present Lodged In District Jail Bhilwara)
                                                                                                     ----Petitioners
                                                                         Versus
                                   State Of Rajasthan, Through The Public Prosecutor
                                                                                                    ----Respondent


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



                                        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

23/03/2026

As per office objection, the petitioners have already filed S.B.

Criminal Miscellaneous Bail Application No. 2154/2026 against the

same impugned order.

Learned counsel for the petitioner does not want to press

this bail application.

Accordingly, the bail application is dismissed as not

pressed.

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

(Uploaded on 23/03/2026 at 03:43:41 PM)

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