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Sunil @ Shera vs State Of Rajasthan
2022 Latest Caselaw 10686 Raj

Citation : 2022 Latest Caselaw 10686 Raj
Judgement Date : 18 August, 2022

Rajasthan High Court - Jodhpur
Sunil @ Shera vs State Of Rajasthan on 18 August, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 7908/2022

Sunil @ Shera S/o Shri Gugan Ram, Aged About 26 Years, R/o 54 L.n.p., Police Station Ghamoorwali, District Sri Ganganagar (Rajasthan) (At Present Lodged In Central Jail, Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Mr. Navneet Poonia For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/08/2022

Learned counsel for the petitioner does not want to

press this third bail application, however, has submitted that

as the petitioner is in custody since 2.8.2018, the trial court

may be directed to expedite the trial.

Accordingly, this third bail application is dismissed as not

pressed.

However, as the petitioner is in custody from the year

2018, it is expected that the trial court shall expedite the

trial.

(VIJAY BISHNOI),J

32-msrathore/-

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