Suresh Kumar vs State
2021 Latest Caselaw 264 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 59/2020

1. Suresh Kumar S/o Rewat Ram, Aged About 24 Years, By Caste Vishnoi, R/o Panwaro Ki Dhani, Village Nosar, Police Mathoda, District Jodhpur (Raj.). (At Present Lodged In District Jail, Pali).

2. Sarwan S/o Kanwar Lal, Aged About 24 Years, By Caste Vishnoi, R/o Panwaro Ki Dhani, Village Nosar, Police Mathoda, District Jodhpur (Raj.). (At Present Lodged In District Jail, Pali).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Laxman Bishnoi (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/01/2021

Learned counsel for the petitioners does not want to press

this second bail application at this stage, however, prayed that a

direction may be issued to the trial court to expedite the trial.

Accordingly, this second bail application is dismissed as not

pressed with an expectation that the trial court shall expedite the

trial.

(VIJAY BISHNOI),J

43-msrathore/-

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