MONU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.172/2022 of Police Station Pratap Nagar, District Udaipur for the offences punishable under Ss. 323, 341, 307/34 IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioners does not want to press this bail application qua petitioner No.1 Monu Khan and seeks liberty to file afresh after recording the statements of injured Aditya Sharma and Doctor.

(3.) Hence, the bail application qua petitioner No.1 Monu Khan is dismissed as not pressed with liberty as prayed for.