Jagdish Saran vs State
2021 Latest Caselaw 12140 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8518/2021 Jagdish Saran S/o Sukh Ram, Aged About 45 Years, B/c Jat, R/o Village Dugastau, Tehsil Jayal, Dist. Nagaur. (Presently Lodged At Dist. Jail, Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. SD Purohit (through VC) For Respondent(s) : Mr. SK Bhati, PP For Complainant(s) : Mr. Rohitash Singh Rathore

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

03/08/2021

The second bail application of the petitioner was dimissed as

not pressed by this Court on 03.06.2021 while granting liberty to

him to file fresh bail application before the trial court after

recording the statements of injured Dhannaram.

Admittedly, statements of injured has not been recorded till

date. It is also noticed that earlier bail application of the petitioner

was filed before this Court being aggrieved with the order dated

23.04.2021 passed by the trial court and this bail application has

been filed by the petitioner against the same impugned order.

In such circumstances, I am not inclined to entertain this bail

application, hence the same is dismissed at this stage.

However, the petitioner is free to move fresh bail application

before the trial court after recording the statements of injured

Dhannaram.

(VIJAY BISHNOI),J

Surabhii/120-

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