Manoj Singh @ Tinku vs State Of Rajasthan
2021 Latest Caselaw 2511 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13754/2020

Manoj Singh @ Tinku S/o Late Shri Vijay Singh, Aged About 30 Years, Bheel Basti, Chandpol, Police Station Khanda Falsa, Jodhpur. (At Present Lodged In Central Jail Jodhpur).

----Petitioner

Versus

State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Ram Sukh Sharma For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

29/01/2021

Learned counsel for the petitioner has submitted that the first

bail application of the petitioner was dismissed by this Court on

26.11.2018 while granting liberty to the petitioner to file fresh bail

application before the trial court after recording of statements of eye

witnesses. It is noticed that the statements of said eye witnesses have

not been recorded and the date of recording the evidence of those

witnesses is fixed as 18.02.2021.

In such circumstances, I am not inclined to entertain this bail

application at this stage, however, seeks liberty for the petitioner to file

fresh bail application before the trial court after recording the evidence

of eye witnesses.

Accordingly, this criminal misc. bail application preferred by the

petitioner under Section 439 Cr.P.C. is dismissed with the liberty as

prayed for.

(VIJAY BISHNOI),J

Surabhii/14-

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