Rajasthan High Court - Jaipur
Hansraj Jevaliya S/O Shri Ratanlal vs State Of Rajasthan (2025:Rj-Jp:3322) on 23 January, 2025
Author: Anil Kumar Upman
Bench: Anil Kumar Upman
[2025:RJ-JP:3322]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 939/2025
Kishan S/o Kalluram, Aged About 24 Years, R/o Raikabagh,
Rupangarh, Police Station Rupangarh, District Ajmer. (At Present
Confined In Central Jail, Ajmer).
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 1021/2025
1. Ramesh Jat S/o Jairam, Aged About 23 Years, R/o Bhadun, Police Station Rupangarh, District Ajmer. (At Present In Central Jail Ajmer).
2. Jitendra Badoliya S/o Nathuram, Aged About 19 Years, R/o Bajdoliya Ki Dhani, Rupangarh, Police Station Rupangarh, District Ajmer. (At Present In Central Jail Ajmer).
3. Vijay S/o Jeevanram, Aged About 19 Years, R/o Pinglod, Rupangarh, District Ajmer. Currently R/o Jhanjharo Ki Dhani, Rupangarh, Police Station Rupangarh, District Ajmer. (At Present In Central Jail Ajmer).
----Petitioners Versus State Of Rajasthan, Through PP
----Respondent S.B. Criminal Miscellaneous Bail Application No. 1022/2025 Hansraj Jevaliya S/o Shri Ratanlal, Aged About 20 Years, R/o Adarwa, Police Station Narena, District Dudu, Presently Confined In Central Jail Ajmer. (At Present Confined In Central Jail Ajmer).
----Petitioner Versus State Of Rajasthan, Through PP
----Respondent For Petitioner(s) : Mr. Aayush Agarwal Mr. Deepak Khandelwal (Downloaded on 08/02/2025 at 12:25:18 AM) [2025:RJ-JP:3322] (2 of 2) [CRLMB-939/2025] Mr. Ajeet Singh Devanda For Respondent(s) : Ms. Arti Sharma For Complainant(s) : Mr. Devanshu Sharma HON'BLE MR. JUSTICE ANIL KUMAR UPMAN Order 23/01/2025 After arguing at some length, learned counsel for the petitioners seek permission to withdraw these bail applications with liberty to renew the prayer of bails after submission of result of investigation.
Permission sought for is granted.
Accordingly, these criminal misc. bail applications are dismissed as withdrawn with liberty as prayed for.
(ANIL KUMAR UPMAN),J LALIT MOHAN /223-225 (Downloaded on 08/02/2025 at 12:25:18 AM) Powered by TCPDF (www.tcpdf.org)