Kehara Ram vs State Of Rajasthan
2022 Latest Caselaw 9792 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 16341/2021

Kehara Ram S/o Amra Ram, Aged About 34 Years, R/o Kashmir, P.s. Shiv, Dist. Barmer (Raj.). (Lodged In Dist. Jail, Balotra).

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

----Respondent

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/07/2022

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner has

submitted that he does not want to press this second bail

application, however, prayed that as the petitioner is in

custody from the last more than four years, the trial

court may be directed to expedite the trial.

Hence, this second bail application is dismissed as

not pressed with the liberty sought for.

It is expected that the trial court shall expedite the

trial.

(VIJAY BISHNOI),J 52-msrathore/-

Powered by TCPDF (www.tcpdf.org)