Vinit Kumar Mathur,J. - (1.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 99/2019, Police Station Ramdevra, District Jaisalmer for the offences under Sections 307, 392, 395, 323 and 120-B of I.P.C.
(2.) Learned counsel for the petitioners at the outset submits that he does not want to press the present bail application qua the petitioner No. 2 - Swaroop Singh, however, seeks liberty to file fresh after filing of the charge-sheet.
(3.) The bail application qua petitioner No. 2 - Swaroop Singh is, accordingly, dismissed as not pressed with liberty as prayed for.;