KALU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.12/2024 registered at Police Station Bhojasar, District Phalodi, for the offences under Ss. 452, 323, 506, 354, 326, 307/143 of IPC.

(2.) Learned counsel for the petitioners does not want to press the instant bail application filed on behalf of the petitioner no.1 Kalu Ram S/o Khema Ram and he seeks liberty to file a fresh bail application on his behalf after filing of the challan.

(3.) Accordingly, the instant bail application is dismissed as not pressed qua the petitioner no.1 with the liberty as prayed for.