Hanuman Gehlot vs State Of Rajasthan
2021 Latest Caselaw 11128 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 8392/2021

Hanuman Gehlot S/o Devaram, Aged About 46 Years, Kismidesar Malasar Gali Police Station Gangasheher Bikaner (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

Learned counsel for the petitioner submits that in the third

bail application of co-accused Shanti Lal, this Court has made

observations for the trial court to expedite the trial at the earliest

possible by summoning the witnesses by giving short dates.

Learned counsel submits that the order was passed on 20.01.2020

but till date no further witnesses have been examined. Learned

counsel submits that in the circumstances, the petitioner should

be granted bail.

Learned Public Prosecutor opposes the bail application.

I have considered the submissions.

Although this Court notices the aforesaid facts and taking

into consideration the serious COVID-19 situation existing in the

State, due to which there had been a lockdown also, I am not

inclined to accede to the request of learned counsel for the

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petitioner mainly due to the nature of allegations and the specific

overt act assigned to the petitioner.

This third bail application is accordingly dismissed.

However, the circumstances do require a direction to the trial

court to expeditiously complete the trial preferably within a period

of six months. If the trial is not completed within the aforesaid

period, the learned Judge conducting trial shall submit his

explanation to this Court.

(SANJEEV PRAKASH SHARMA),J

15-1/-saurabh

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