Faraj vs State Of Rajasthan
2022 Latest Caselaw 9421 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 1567/2022

Faraj S/o Shri Salla-Ullah, Aged About 22 Years, B/c Muslim, R/o 5Th Road, Idgah, Jakir Hussain Colony, Pratap Nagar Police Station, Jodhpur, District Jodhpur Metro. (Confined In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Aziz Khan For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/07/2022

Heard.

The first bail application of the petitioner was

dismissed by this Court as not pressed vide order dated

14.1.2021 while granting him liberty to file a fresh bail

application before the trial court after recording of

statement of two prosecution witnesses viz. constables

Ravindra Singh and Balveer Singh.

It is noticed that statement of constable Ravindra

Singh has been recorded, however, statement of

constable Balveer Singh has not been recorded,

(2 of 2) [CRLMB-1567/2022]

therefore, I am not inclined to entertain this second bail

application at this stage.

Hence, this second bail application is dismissed.

However, the petitioner is free to move a fresh bail

application before the trial court after recording of the

evidence of constable Balveer Singh.

(VIJAY BISHNOI),J

205-msrathore/-

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