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Om Prakash Yadav vs Uoi
2021 Latest Caselaw 5604 Raj

Citation : 2021 Latest Caselaw 5604 Raj
Judgement Date : 25 February, 2021

Rajasthan High Court - Jodhpur
Om Prakash Yadav vs Uoi on 25 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 1104/2021

Om Prakash Yadav S/o Shri Deep Chand Yadav, Aged About 50 Years, By Caste Yadav R/o C/o Ramesh Singh, New Brahmpuri Colony, Behind Satpur High School Abu Road, District Sirohi (Raj.). (Presently Lodged In Judicial Custody Central Jail, Sirohi).

----Petitioner Versus UOI, Through P.P.

----Respondent

For Petitioner(s) : Mr. D. N. Yadav For Respondent(s) : Mr. Himanshu Pareek for Mr. Vipul Singhvi, Senior Standing Counsel for UOI

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

Learned counsel for the petitioner has submitted that

statements-in-chief of the I.O. has been recorded by the

trial court, however, his cross examination has not been

completed till date and the next date for the same is

fixed as 18th and 19th of March, 2021.

In such circumstances, I deem it appropriate to

dismiss this second bail application with liberty to the

petitioner to file a fresh bail application before the trial

court after completion of evidence of the I.O.

Accordingly, this second bail application is dismissed

with the aforesaid liberty.

(VIJAY BISHNOI),J

11-msrathore/-

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