[2023:RJ-JP:25355]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 4th Bail Application No. 7975/2022
Bhawani Singh S/o Shri Bajrang Singh, Aged About 36 Years,
R/o Vill. Gudha P.s. Gudhagorji Distt Jhunjhunu At Present House
No. 1 Satyanagar Jhotwara Ps Jhotwara At Present Tenant
Virendra Singh Yadav House No. 213 Amar Nagar C Ps Vaishali
Nagar Jaipur Raj. ( At Present Petitioner Is Confined In Central
Jail Jaipur)
----Accused-Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With S.B. Criminal Miscellaneous Application No. 403/2023 In S.B. Criminal Misc. 5th Bail Application (Interim) No.6398/2023 Bhawanisingh S/o Late Shri Bajrangsingh, Aged About 39 Years, R/o Village Gudha, Police Station Gudhagaudji, District Jhunjhunu At Present House No. 1, Satyanagar, Jhotwara, Police Station Jhotwara, Jaipur. (At Present Confined In Central Jail, Jaipur).
----Accused-Petitioner Versus State Of Rajasthan, Through Pp
----Respondent S.B. Criminal Miscellaneous 5th Bail Application No. 6398/2023 Bhawanisingh S/o Late Shri Bajrangsingh, Aged About 39 Years, R/o Village Gudha, Police Station Gudhagaudji, District Jhunjhunu At Present House No. 1, Satyanagar, Jhotwara, Police Station Jhotwara, Jaipur. (At Present Confined In Central Jail, Jaipur.)
----Accused-Petitioner Versus State Of Rajasthan, Through Pp
----Respondent (Downloaded on 11/11/2023 at 08:22:56 PM) [2023:RJ-JP:25355] (2 of 2) [CRLMB-7975/2022] For Petitioner(s) : Mr. Nirmal Solanki For Respondent(s) : Mr. Imran Khan, PP HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 27/09/2023 Learned counsel for the petitioner wants to withdraw these bail applications/misc. application. He, however, submits that since the petitioner is in custody for a period of more than three years, the learned trial Court may be directed to expedite trial of the case.
These bail applications/misc. application are dismissed accordingly.
However, looking to the length of custody of the petitioner, the learned trial Court is requested to expedite trial of the case and endeavour to complete it as early as possible.
(MAHENDAR KUMAR GOYAL),J Sudha/82-84 (Downloaded on 11/11/2023 at 08:22:56 PM) Powered by TCPDF (www.tcpdf.org)