Heera Lal vs State Of Rajasthan
2021 Latest Caselaw 9698 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6127/2021

Heera Lal S/o Shri Hari Shankar Suthar, Aged About 22 Years, Majawad, Gogunda, Tehsil Gogunda, District Udaipur. (Presently Lodged In Central Jail Udaipur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Naresh Singh (through VC) For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

03/06/2021

The third bail application of the petitioner was dismissed as

not pressed by this Court on 20.05.2020 while granting him liberty

to file fresh bail application before the trial court after recording of

the statements of doctor who has given injury report opining the

injury of the body of Paras Kumar as dangerous of life.

It is noticed that till date, the statements of doctor have not

been recorded, hence, I am not inclined to grant bail under

Section 439 Cr.P.C. to the petitioner.

Accordingly, this third bail application is dismissed.

However, the petitioner is free to move fresh bail application

before the trial court after recording the statements of doctor.

(VIJAY BISHNOI), VJ

Surabhii/15-

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