Kheta Ram vs State Of Rajasthan
2021 Latest Caselaw 7275 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10698/2020 Kheta Ram S/o Shri Narana Ram, Aged About 23 Years, By Caste Jat, R/o Aadel, Rageshwari Police Station, Barmer, District Barmer. (Lodged In District Jail Pali).

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

----Respondent

For Petitioner(s) : Mr. B Ray Bishnoi For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

15/03/2021

Heard.

Learned counsel for the petitioner has submitted that earlier

bail application of the petitioner was dismissed as not pressed on

20.07.2019 while granting liberty to file fresh bail application

before the trial court after recording of the statements of

Investigating Officer.

It is noticed that the statements of Investigating Officer have

not been recorded so far, hence, I am not inclined to entertain this

bail application.

Hence, this bail application is dismissed.

However, the petitioner is free to move fresh bail application

before the trial court after recording of the statements of

Investigating Officer.

(VIJAY BISHNOI),J

Surabhii/2-

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