Mohsin Khan @ Kallu Khan vs State Of Rajasthan
2021 Latest Caselaw 17920 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 13843/2021

Mohsin Khan @ Kallu Khan S/o Kammu Khan, Aged About 36 Years, Ghariyawad Road Bansi, Ps Badisadari, Dist. Chittorgarh. (Raj.). (Presently Lodged At Sub Jail, Nimbahera).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Sharwan Godara For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2021

Heard learned counsel for the parties.

The first bail application of the petitioner was

dismissed by this Court as not pressed while granting him

liberty to file a fresh bail application before the trial court

after recording of statements of injured - Saiyed Mohd.

Khalid.

Learned counsel for the petitioner has submitted that

injured - Saiyed Mohd. Khalid is not appearing before the

trial court for giving his evidence despite issuance of

summons. Learned counsel for the petitioner has

produced on record certain order-sheets of the trial court,

from which, it is not clear that the summons issued to

(2 of 2) [CRLMB-13843/2021]

injured - Saiyed Mohd. Khalid have been served upon

him or not.

Since the statements of injured - Saiyed Mohd.

Khalid have not been recorded before the trial court till

date, I am not inclined to grant bail to the petitioner.

Hence, this second bail application is dismissed.

However, the trial court is directed to record

statements of injured - Saiyed Mohd. Khalid

expeditiously.

(VIJAY BISHNOI),J

34-msrathore/-

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