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Judgment
Kuldeep Mathur, J
S.B. Criminal Miscellaneous Bail Application No. 5512/2024
Learned counsel for the petitioners submitted that the present criminal misc. bail application is a duplicate one as another bail application being S.B. Criminal Miscellaneous Bail Application No. 4924/2024 (Chena Ram & Ors. Vs. State of Rajasthan has already been filed on behalf of the petitioners. He, therefore, craves to withdraw the present bail application.
In view of the above submission, this criminal misc. bail application is dismissed as withdrawn.
S.B. Criminal Miscellaneous Bail Application No. 4924/2024
Learned counsel for the petitioners does not want to press the instant bail application but, he seeks liberty to file a fresh bail application after filing of the challan against the petitioners before the competent criminal court.
Accordingly, this bail application is dismissed as not pressed with liberty as prayed for.
A copy of this order be placed in each file.