Budhram vs State
2021 Latest Caselaw 10515 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 8443/2021

Budhram S/o Suresh, Aged About 25 Years, Gandhibadi, Tehsil Bhadra, Dist. Hanumangarh. (Presently Lodged In District Jail, Hanumangarh)

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Vivek Agarwal (through VC) For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

09/07/2021

Heard Learned counsel for the accused-petitioner, learned

Public Prosecutor and perused the material available on record.

The second bail application filed on behalf of the petitioner

was rejected by order dated 27.01.2021 after the statements of

the material prosecution witnesses have been recorded. Now, this

third bail application has been filed without there being any

significant change in circumstances. Thus, reiterating the direction

given to the trial court to expedite the trial, the instant third

application for bail is dismissed as being devoid of merit.

(SANDEEP MEHTA),J 116-Sudhir Asopa/-

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