Manraj Son Of Bhanwarlal vs State Of Rajasthan
2021 Latest Caselaw 6854 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Second Bail Application No.
                                                                  18817/2021

                                   Manraj Son Of Bhanwarlal, Resident Of Devli, Police Station
                                   Chouth Ka Barbada, District Sawai Madhopur (Raj.). (At Present
                                   Confined In District Jail Sawai Madhopur)
                                                                                                         ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through P.p.
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman with Mr.Surkesh Lakhwani For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/11/2021

Counsel for the petitioner does not want to press the present

criminal misc. second bail application. His only prayer is that trial

Court be directed to expedite the disposal of the appeal.

Accordingly, Criminal Misc. Second Bail Application is

dismissed with liberty as prayed for.

However, trial Court is directed to expedite the disposal of

the appeal.

(PANKAJ BHANDARI),J

ARTI SHARMA /16

Powered by TCPDF (www.tcpdf.org)