Kalla Ram @ Bhanwara Ram vs State
2021 Latest Caselaw 2394 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1218/2021

Kalla Ram @ Bhanwara Ram S/o Rana Ram, Aged About 23 Years, R/o Ballu Singh Ki Dhani, Police Station Bhaniyana, District Jaisalmer.

(At Present Lodged In District Jail Jaisalmer).

----Petitioner Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Mohd. Javed Gauri, P.P. For Complainant(s) : Mr. Pradeep Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this criminal misc. bail application,

however, seeks liberty for the petitioner to file fresh bail

application before the trial court after recording of statements of

prosecution witnesses viz. Bhera Ram, Joga Ram and Anchhi Devi,

It is prayed that the trial court be directed to record the

statements of above referred prosecution witnesses on priority

basis.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for. However, it is expected that

(2 of 2) [CRLMB-1218/2021]

the trial court shall record the statements of above referred

prosecution witnesses on priority basis.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.55

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