Rajveer S/O Shri Kedar Singh vs State Of Rajasthan
2021 Latest Caselaw 3563 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Second Bail Application No.
                                                                 10774/2021

                                   Rajveer S/o Shri Kedar Singh, R/o Naagla Daunari Ps Saipu Dist.
                                   Dholpur Raj. (Accused Petitioner Is Presently Confined At Dist.
                                   Jail Dholpur Raj.)
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Harsh Vardhan Sharma through VC For Respondent(s) : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/08/2021

Counsel for the petitioner does not want to press the present

second bail application. He seeks direction for the Court below to

record the statement of last seen witnesses on priority.

While rejecting the first bail application on 10.02.2021,

petitioner was directed to move fresh bail application after

recording of statement of last seen witnesses. Since the statement

of last seen witnesses are not recorded till date, trial Court is

directed to record the same on priority.

Accordingly, present second bail application is dismissed as

withdrawn with the direction to the trial Court to record the

statement of last seen witnesses on priority.

(PANKAJ BHANDARI),J

ARTI SHARMA /26

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