GAJANAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Bail Application No. 13531/2021 (Gajanand v. State)

(2.) Learned counsel Mr. Menaria appearing on behalf of the accused-petitioner Gajanand stated that the file of this bail application has wrongly been attached with the S.B. Criminal Misc. Bail Application No. 13530/2021 titled as "Manoj Kumar v. State of Rajasthan"; that the present bail application has been filed under Sec. 438 Cr.P.C. in regard to FIR No. 28/2021 of Police Station Rajaldesar, District Churu whereas another bail application (No. 13530/2021) has been filed under Sec. 439 Cr.P.C. in respect of FIR No. 27/2021 of the same Police Station Rajaldesar, District Churu and, therefore, the present bail application may kindly be ordered to be detached from the file of S.B. Criminal Misc. Bail Application No. 13530/2021 titled as "Manoj Kumar v. State of Rajasthan".

(3.) In view of the submissions made hereinabove, the Office is directed to detach the file of Bail Application No. 13531/2021 from the file of S.B. Criminal Misc. Bail Application No. 13530/2021 titled as "Manoj Kumar v. State of Rajasthan".