Sant Kumar vs State
2021 Latest Caselaw 1112 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8917/2020

Sant Kumar S/o Parthviraj, Aged About 55 Years, Dhani Chak 14 Ggr Rohi, Salemgarh, Tehsil Tibbi, District Hanumangarh. (At Present Lodged In Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Deepak Bansal For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2021

Learned counsel for the petitioner has submitted that the

fourth bail application of the petitioner was dismissed on

29.08.2020 as not pressed while granting liberty to him to file

fresh bail application before the trail court after recording the

statement of Seizure Officer. It is submitted that despite the said

order the statement of Investigating Officer has not been recorded

before the trial court, therefore, the trial court is directed to

record the statement of Investigating Officer at the earliest.

In view of the above, this fifth bail application is disposed of

with the direction to the trial court to record the statement of

Investigating Officer expeditiously.

(VIJAY BISHNOI),J

32-Arun/-

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