Jugal Kishore S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2399 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  6044/2021

Jugal Kishore S/o Shri Radhakishan, R/o C-31 Goverdhan Colony
New Sanganer Road Sodala 10/297 Mansarovar Jaipur (At
Present Confined In Jail Jaipur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Kan Singh Rathore, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

10/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.105/1996 was registered at Police Station

Mansarover, District Jaipur for offence under Sections 452 and 323

I.P.C.

3. It is contended by counsel for the petitioner that matter

pertains to bail jump.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has jumped bail and has remain

absconded for a period of 21 years till the impugned order. The

learned Sessions Judge has directed the trial Court to conclude the

trial within two months and in case the trial is not concluded

within two months, the concerned Magistrate has to apply to the

(2 of 2) [CRLMB-6044/2021]

Sessions Judge for extension of time. The Court has further given

liberty to the petitioner to approach the Sessions Judge again in

case the trial is not concluded within two months.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

8. Petitioner is free to approach the learned Sessions Judge in

view of order dated 24.03.2021, in case the trial is not concluded

as yet.

(PANKAJ BHANDARI (V.J.)),J

NIKHIL KR. YADAV /2

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