Raja S/O Farso @ Purushottam ... vs State Of Rajasthan
2022 Latest Caselaw 3708 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Fourth Bail Application No.
                                3348/2022

Raja S/o Farso @ Purushottam Dheemar, R/o Rathaud Mauhalla,
Roopbas Tehsil And P.s. Roopbas Dist. Bharatpur (Presently
Confined In Judicial Custody Saver Jail)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajeev Bhushan Bansal For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/05/2022

1. Petitioner has filed this fourth bail application under Section

439 Cr.P.C.

2. F.I.R. No.571/2018 was registered at Police Station Roopbas,

District Bharatpur for offence under Section 302 I.P.C.

3. It is contended by counsel for the petitioner that the earlier

bail applications were decided by the Court on the ground that

there is specific allegations against the petitioner of causing

injuries to the deceased. It is also contended that petitioner has

remained in custody for a period of three years and around six

months. Trial has not yet concluded.

4. Learned Public Prosecutor has opposed the fourth bail

application. It is contended that out of thirteen witnesses,

statement of eleven witnesses have been recorded.

(2 of 2) [CRLMB-3348/2022]

5. I have considered the contentions.

6. No ground is made out for entertaining the fourth bail

application at this stage as the matter is at fag end.

7. This fourth bail application is, accordingly, dismissed.

8. However, trial Court is directed to expedite the disposal of

the case.

(PANKAJ BHANDARI),J

ARTI SHARMA /26

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