Sheru vs State
2021 Latest Caselaw 12161 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 9097/2021

Sheru S/o Sh. Shanker Lal Banzara, Aged About 20 Years, Tarjela, Bhadesar Police Station, Dist. Chittorgarh. (Lodged In District Jail, Rajsamand).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. JVS Deora For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/08/2021 Heard.

Learned counsel for the petitioner has submitted that

the petitioner is in custody since 2018. It is further

submitted that since the prosecution as well as the

defence evidence have already been concluded and the

matter has been fixed for final hearing, he does not want

to press this second bail application, however, prayed

that the trial court may be directed to conclude the trial

against the petitioner within stipulated time.

In view of the prayer made by learned counsel for

the petitioner, this second bail application is dismissed as

not pressed.

(2 of 2) [CRLMB-9097/2021]

However, if the prosecution as well as the defence

evidence is already concluded and the matter is fixed for

final hearing, it is expected that the trial court shall

conclude the trial expeditiously, preferably within a period

of three months from today.

(VIJAY BISHNOI),J

127-msrathore/-

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