Vishnu Suman @ Honey S/O Nathulal vs The State Of Rajasthan
2021 Latest Caselaw 3176 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                    9019/2021

                                    Vishnu Suman @ Honey S/o Nathulal, Aged About 21 Years, R/o
                                    366, Khand Gawadi, Near Bhairu Ji Ka Mandir, Nayapura, District
                                    Kota, Rajasthan. (At Present Confined In Central Jail, Kota,
                                    Rajasthan)
                                                                                                       ----Petitioner
                                                                        Versus
                                    The State Of Rajasthan, Through Public Prosecutor.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Ajay Singh For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

Counsel for the petitioner does not want to press the bail

application, seeks liberty to move fresh bail application after

recording the statement of the material witnesses. A further

prayer is made that trial Court be directed to record the statement

of the material witnesses at the earliest.

Accordingly, this bail application is dismissed as withdrawn

with liberty as prayed for.

Trial Court is directed to expedite the recording of the

statement of material witnesses.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /3

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