Mohan Lal vs State
2022 Latest Caselaw 14347 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2949/2022 Mohan Lal S/o Ramswaroop, Aged About 51 Years, Dungarsingh Pura, Teh. Sadulshahar Dist. Sri Ganganagar. (At Present In Judicial Custody In Central Jail, Sri Ganganagar).

                                                                                                      ----Petitioner
                                                                       Versus
                                   State, Through Pp
                                                                                                    ----Respondent


                                   For Petitioner(s)          :    Mr. Amit Gaur
                                   For Respondent(s)          :    Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

06/12/2022

Pursuant to the directions given by this Court on 21.10.2022,

learned Public Prosecutor has submitted the factual report

wherein, it is mentioned that the statement of Investigating

Officer could not be recorded before the trial court because at

present no Presiding Officer is posted and the seat is vacant. It is

also mentioned in the factual report that as and when the

summons are received by the Investigating Officer, he will appear

before the trial court for giving his evidence.

At this stage, learned counsel for the petitioner, without

arguing the matter on merits, has submitted that he does not

want to press this criminal misc. bail application at this stage.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J Surabhii/225-

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