Anil vs The State Of Rajasthan ... on 1 May, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2026:RJ-JD:20677]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 4468/2026

Anil S/o Dhularam, Aged About 20 Years, Resident Of Jetpura
Fala Masaron Ki Obari, P.s. Rishabhdev, District Udaipur,
Rajasthan (Lodged In Central Jail, Udaipur)
----Petitioner
Versus
1. The State Of Rajasthan, Through Pp
2. Chunnilal Damor S/o Laxmilal Damor, Aged About 47
Years, Resident Of Khandi Obari Nichla Fala Tehsil
Kherwara District Udaipur Rajasthan
----Respondents

For Petitioner(s) : Mr. GS Bhati
For Respondent(s) : Mr. Prem Singh Panwar,PP

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

01/05/2026

Learned counsel for the petitioner submits that statements of

the twelve witnesses have been recorded, therefore, he does not

want to press this 2nd bail application at this stage and prays that

the trial Court may be directed to dispose of the case

expeditiously.

Accordingly, the 2nd bail application filed by the

accused/petitioner Anil S/o Dhularam is dismissed as not

pressed. Learned trial Court is directed to dispose of the case as