Seeta vs State
2021 Latest Caselaw 6728 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2838/2021

Seeta W/o Shri Jagdish D/o Shri Deva Balai, Aged About 30 Years, By Caste Balai, R/o Agariya, Police Station Paroli, At Present Residing At Itmariya, Police Station Shahpura, District Bhilwara. (At Present Lodged In District Jail Bhilwara).

----Petitioner Versus State, Through The Public Prosecutor.

----Respondent

For Petitioner(s) : Mr. Bhushan Singh Charan For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Learned counsel for the petitioner has submitted that he

does not want to press this bail application as the prosecution

evidence has already been completed before the trial court long

back.

Accordingly, this bail application preferred on behalf of the

petitioner is dismissed as not pressed.

It is noticed that the evidence of prosecution witnesses has

already been concluded and written arguments had also been

submitted on behalf of the accused persons before the trial court

in December, 2019. Hence, it is expected from the trial court to

conclude the trial expeditiously.

(VIJAY BISHNOI),J

40-akash/-

Powered by TCPDF (www.tcpdf.org)