Rakesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 10172 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3970/2021

Rakesh Kumar S/o Sh. Umma Ram, Aged About 26 Years, B/c Jat, R/o Village Banna, Police Station Sri Doongargarh, Dist. Bikaner. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Sunil Kumar Mehta For Respondent(s) : Mr. SS Rajpurohit, PP For Complainant(s) : Mr. JS Choudhary, Sr. Advocate with Mr. Pradeep Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. bail application, however, he made a

submission that the petitioner is in custody since January, 2016

and the trial against him has not been concluded till date. It is

further submitted that out of fifty prosecution witnesses, only

twenty nine prosecution witnesses have been examined,

therefore, if this Court deems it appropriate, a direction regarding

speedy trial may kindly be issued.

Learned Public Prosecutor as well as learned counsel for the

complainant have no objection if the direction is issued to the trial

court to complete the trial expeditiously.

(2 of 2) [CRLMB-3970/2021]

In such circumstances, this criminal misc. bail application

preferred by the petitioner under Section 439 Cr.P.C. is dismissed

as not pressed, however, as the petitioner is in custody since

January, 2016, it is expected that the trial court shall expedite the

trial and conclude it expeditiously.

(VIJAY BISHNOI),J

Surabhii/107-

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