Mahesh Singh @ Bhauda vs State Of Rajasthan
2022 Latest Caselaw 2687 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 153/2022

Mahesh Singh @ Bhauda S/o Raghuveer Singh, Aged About 22

Years, R/o Village Indali, Chitawa Police Station, Dist. Nagaur.

(Presently Lodged In Sub Jail, Merta City)

----Appellant Versus

State Of Rajasthan, Through Pp

----Respondent

For Appellant(s) : Mr. Sachin Saraswat For Respondent(s) : Mr. Laxman Solnaki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/02/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the appellant has submitted that

he does not want to press this criminal appeal, however, prayed

that as the appellant is in custody since 2018 and out of 16

prosecution witnesses only 2 witnesses have been examined so

far, the trial court may be directed to conclude the trial within the

specified time.

Accordingly, this criminal appeal is dismissed as not pressed.

However, keeping in view the fact that the appellant is in

custody since 2018 and out of 16 prosecution witnesses only 2

witnesses have been examined so far, I deem it appropriate to

direct the trial court to expedite the trial and make every

(2 of 2) [CRLAS-153/2022]

endeavour to ensure the presence of the prosecution witnesses in

time and shall also ensure that the trial against the appellant is

concluded expeditiously.

(VIJAY BISHNOI),J 30-Arun/-

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