Manoj @ Vinod vs State Of Rajasthan
2022 Latest Caselaw 3517 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 7564/2021

Manoj @ Vinod S/o Shri Magni Ram Jat, Aged About 23 Years, Manakpura Police Station Vijaypur, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus

State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Birbal Ram Bishnoi

For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/03/2022

Heard.

The earlier bail application of the petitioner was

dismissed by this Court as not pressed while granting him

liberty to file a fresh bail application before the trial court

after recording of the statements of the I.O.

It is not in dispute that the statements of the I.O.

have not been recorded till date.

(2 of 2) [CRLMB-7564/2021]

In such circumstances, I am not inclined to grant bail

to the petitioner.

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

statements of the I.O.

(VIJAY BISHNOI),J

96-msrathore/-

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