VIDHYANAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners want to withdraw the bail application on behalf of petitioner No. 1-Vidhyanand and No. 4- Jagdish.

(2.) In that view of the matter, the bail application filed on behalf of petitioner No. 1-Vidhyanand and No. 4-Jagdish under Sec. 438 Cr.P.C. stands dismissed as prayed for.

(3.) So far petitioner Nos. 2, 3 and 5 are concerned, they have been arrested in connection with FIR No. 119/2019 registered at Police Station Sanganer Sadar, Jaipur for the offences under Ss. 341, 323, 434, 447, 379 of I.P.C.