Mohit vs State Of Rajasthan
2022 Latest Caselaw 853 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10828/2021

Mohit S/o Ashok Kumar, Aged About 20 Years, Purana Ward No. 17 And Naya Ward No. 24, Rawatsar, P.s. Rawatsar, Dist. Hanumangarh. (Lodged In Sub Jail, Nohar).

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

----Respondent

For Petitioner(s) : Mr. Kishan Lal Vishnoi (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/01/2022

The first bail application of the petitioner was dismissed by

this Court as not pressed vide order dated 15.03.2021 while

granting him liberty to file a fresh bail application before the trial

court after recording statement of the victim. It is noticed that

statement of the victim has not been recorded till date.

In such circumstances, I am not inclined to entertain this bail

application and the same is, therefore, dismissed.

However, the petitioner is free to move a fresh bail

application before the trial court after recording of statement of

the victim.

(VIJAY BISHNOI),J 113-mohit/-

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