Surendra Singh vs State
2021 Latest Caselaw 2209 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 12978/2020

Surendra Singh S/o Shri Bhawani Singh, Aged About 35 Years, B/c Rajput , R/o Novi , P.s. Sumerpur , Tehsil Sumerpur , Distt. Pali (Presently Lodged In Sirohi Jail)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Choudhary For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

Heard learned counsel for the parties and perused the

material available on record.

Learned counsel for the petitioner has submitted that

charges have been framed against the petitioner on

19.11.2019, however till date, no prosecution witness has

been examined. Learned counsel for the petitioner has

submitted that he wants to withdraw this bail application,

however, prayed that the trial court be directed to expedite

the trial.

Accordingly, this second bail application is dismissed as

withdrawn with the liberty sought for.

However, the trial court is expected to expedite the trial.

(VIJAY BISHNOI),J

19-msrathore/-

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