Banshi Ram vs State
2021 Latest Caselaw 10237 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8514/2021

Banshi Ram S/o Munn Ram, Aged About 25 Years, Sargoth, Padam Pura, Tehsil Kuchaman City, Dist. Nagaur. (At Present Lodged In Sub Jail, Parbatsar, Dist. Nagaur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Mansoor Ahmed Siddiqui For Respondent(s) : Mr Vikram Sharma, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 07/07/2021

This bail application under sec.439 CrPC has been filed by

petitioner in connection with FIR No.138/2018 registered at Police

Station Kuchaman, District Nagaur for offence under Sections 147,

148, 149, 332, 353, 307, 302 & 427 IPC.

Learned counsel for the petitioner submits that the petitioner

is in jail since last three years and the trial has not proceeded

further.

Taking into consideration the nature of allegations, I am not

inclined to release the petitioner on bail. However, in the

circumstances of the case and the fact that the petitioner is in jail

for last three years, I am inclined to direct the concerned court to

expeditiously dispose of the case and if possible, the trial be

completed within period of six months.

The bail application is dismissed with above directions.

(SANJEEV PRAKASH SHARMA),J 44-MMA/-

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