Rajesh Gurjar S/O Shri Budh Ram ... vs State Of Rajasthan
2021 Latest Caselaw 1938 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 239/2021

Rajesh Gurjar S/o Shri Budh Ram Gurjar, R/o Gram Balakheda
P/s Nadoti Dist. Karauli (At Present Confined In Central Jail
Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Its Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Second Bail Application No. 2345/2021 Balram Meena S/o Shri Shriman Meena, R/o Gram Rameda Ps Manpur Dist. Dausa At Present Residing At Plot No. 264/391 Pratap Nagar Ps Partap Nagar Ps Pratap Nagar Jaipur Raj. (Presently Confined In Central Jail Jaipur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Mahendra Kumar Saini and Mr. Rajveer Singh Mr. Anil Kumar Upman For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/02/2021

1. It is contended by counsel for the petitioners that on

19.11.2020, recovery is stated to have been effected infront of

State Bank of India, Mahal Raod, Near Gyan Vihar School. It is

also contended that the Swift Dzire was parked in-front of State

Bank of India and Police Personnel took the vehicle from State

(2 of 2) [CRLMB-239/2021]

Bank of India, much prior to the time when the seizure was made

which is apparent from the CCTV Footage of the said bank.

2. It is requested by counsel for the petitioners that State Bank

of India, Mahal Raod, Near Gyan Vihar School be directed to

preserve the CCTV Footage of 19.11.2020.

3. Learned Public Prosecutor is directed to call for the case

diary and Investigating Officer.

4. Registrar Judicial is directed to write a letter to the State

Bank of India, Mahal Raod, Near Gyan Vihar School to preserve

the CCTV Footage of 19.11.2020 and to keep up a copy thereby,

before handing over it to the Police Authorities.

5. List these matters on 03.03.2021.

6. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /19-20

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