Rakesh Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 5165 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1632/2021 Rakesh Bishnoi S/o Mohanram, Aged About 30 Years, Pancharo Ki Dhani, Matora, District Jodhpur Rural. (Presently Lodged In Jail Abu Road).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Himanshu Pareek for Mr. Vipul Singhvi For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

23/02/2021

Learned counsel for the petitioner has submitted that the

second bail application of the petitioner was dismissed while

granting liberty to file fresh bail applications before the trial court

after recording the statements of Investigating Officer/Seizure

Officer.

It is noticed that till date, the statements of Investigating

Officer/Seizure Officer have not been recorded, hence, I am not

inclined to grant bail under Section 439 Cr.P.C. to the petitioner,

however, the petitioner is free to move fresh bail application

before the trial court after recording the statements of

Investigating Officer/Seizure Officer.

Accordingly, the criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed.

(VIJAY BISHNOI),J

SURABHII/30-

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