HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 13172/2024
1. Anopi Devi W/o Gopal, Aged About 65 Years, R/o Bagudar, P.s. Paroli, Dist. Shahapura.
2. Gumani W/o Gaudu, Aged About 35 Years, R/o Bagudar, P.s. Paroli, Dist. Shahapura.
3. Leela W/o Ramraj, Aged About 28 Years, R/o Bagudar, P.s. Paroli, Dist. Shahapura.
4. Heera Devi W/o Ramjas, Aged About 37 Years, R/o Bagudar, P.s. Paroli, Dist. Shahapura.
5. Gopal S/o Chhitar, Aged About 60 Years, R/o Bagudar, P.s. Paroli, Dist. Shahapura.
----petitionerss
Versus
1. State Of Rajasthan, Through Pp
2. Ramchandra S/o Bhajandas Vaishnav, R/o Bagudar, Paroli, Shahapura.
----Respondents
For petitioners(s) : Mr. Jaipal Singh
For Respondent(s) : Mr. Narendra Singh Chandawat, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR Order
02/04/2025
This anticipatory bail application has been filed by the petitioners apprehending their arrest in connection with FIR No.116/2024, registered at P.S. Paroli, District Shahapura for the offences under Sections 126(2), 329(2), 333 and 74 of BNS. Learned counsel for the petitioners submitted that during pendency of the present anticipatory bail application, the petitioners have challenged the FIR No.116/2024 dated 01.08.2024 registered against them at P.S. Paroli, District
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[CRLMB-13172/2024] Shahapura by way of fling Criminal Misc. Petition No.7274/2024 (Anopi Devi & Ors. v. State of Rajasthan & Anr.) under Section 482 Cr.P.C.
Learned counsel submitted that vide order dated 21.10.2024 while hearing petition filed under Section 482 Cr.P.C. (Criminal Misc. Petition No.7274/2024 (Anopi Devi & Ors. v. State of Rajasthan & Anr.)), the co-ordinate Bench of this Court has directed the Investigating Agency not to take any coercive steps against the petitioners in relation to FIR No.116/2024, registered at Police Station, P.S. Paroli, District Shahapura. It was contended that since the interim order has already been passed in favour of the petitioners in Criminal Misc. Petition No.7274/2024 (Anopi Devi & Ors. v. State of Rajasthan & Anr.) , the petitioners may be permitted to withdraw the present anticipatory bail application with liberty to file a fresh anticipatory bail application directly before the High Court, if occasion so arises.
In view of the aforesaid submissions made at Bar by the learned counsel, the present anticipatory bail application filed by the petitioners is dismissed as withdrawn with libery as prayed for.
(KULDEEP MATHUR),J
216-himanshu/-
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