Dinesh Meena Vs Ravi Prakash

Rajasthan High Court 26 Jun 2024 Criminal Miscellaneous Bail Application No. 4989 Of 2024 (2024) 06 RAJ CK 0050
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 4989 Of 2024

Hon'ble Bench

Kuldeep Mathur, J

Advocates

Neeraj Kumar Gurjar, S.K. Bhati

Final Decision

Dismissed

Judgement Text

Translate:

Learned counsel for the petitioners does not want to press the instant bail applications at this stage but, he craves leave of the Court to file a fresh bail applications after the statements of the Seizure Officer are recorded.

Accordingly, these bail applications are dismissed as not pressed with liberty prayed for. It is expected from the trial court that the statements of the Seizure Officer will be recorded on priority basis.

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