Laxman Ram vs State Of Rajasthan
2021 Latest Caselaw 3041 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 14752/2020

Laxman Ram S/o Sh. Rawta Ram, Aged About 22 Years, B/c Jat R/o Khinvsar, P.s. Bhaniyana, District Jaisalmer (Raj.). (At Present Lodged In District Jail, Sub Jail, Anupgarh).

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

----Respondent

For Petitioner(s) : Mr. Binja Ram Jajra For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the parties and perused the

material available on record.

Learned counsel for the petitioner has submitted that the

petitioner has falsely been implicated in this case. It is further

submitted that trial against the petitioner has been withheld by

the trial court because investigation is pending against some of

the persons under Section 173(8) Cr.P.C.

Per contra, learned Public Prosecutor has opposed the bail

application and argued that after rejection of the earlier bail

application of the petitioner, there is no substantial change in the

circumstances. It is submitted that as a matter of fact, three

prosecution witnesses have been examined in the matter.

Having regard to the overall facts and circumstances of the

case, I am not inclined to enlarge the petitioner on bail.

Hence, this third bail application is dismissed.

(2 of 2) [CRLMB-14752/2020]

However, the petitioner is free to move a fresh bail

application before the trial court after recording of statements of

the Seizure Officer.

It is expected that the trial court shall expedite the trial.

(VIJAY BISHNOI),J

ms rathore

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