BALDHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners wants to withdraw the bail application on behalf of petitioner No. 3 (Rinku S/o Baldhari) with liberty to file fresh after presentation of challan before the learned Trial Court.

(2.) In that view of the matter, the bail application filed on behalf of petitioner No. 3 (Rinku S/o Baldhari) stands dismissed with liberty as prayed for.

(3.) So far petitioner Nos. 1 and 2 (Baldhari S/o Ratan Lal and Rupanti W/o Baldhari) are concerned, they have been arrested in connection with FIR No. 312/2019 registered at Police Station Kherli District Alwar for the offence(s) under Ss. 143, 342, 323, 354, 452, 379 and 308 of IPC.