Balvinder Singh Son Of Shri Gurnam ... vs State Of Rajasthan
2021 Latest Caselaw 3785 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous Third Bail Application No.
                                                                      62/2021

                                    Balvinder Singh Son Of Shri Gurnam Sikh, Aged About 43 Years,
                                    Resident Of Village Fatehpur Tehsil Samana Mandi, District
                                    Patiyala Punjab. (Presently Confined In District Jail Ajmer)
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan, Through P.p.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/08/2021

Counsel for the petitioner makes a limited prayer that the

trial Court be directed to record the statement of the Seizure

Officer as petitioner has remained in custody for a period of two

years and four months.

Accordingly, this third bail application is dismissed as

withdrawn.

Trial Court is directed to record the statement of the Seizure

Officer at the earliest.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /2

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