Ratan Lal vs State Of Rajasthan
2022 Latest Caselaw 8046 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous 5th Bail Application No. 5511/2022

Ratan Lal S/o Nandram Jat, Aged About 42 Years, B/c Jat R/o

Udpura Ps Vijaypur Dist. Chittorgarh (At Present Lodged In Dist.

Jail Chittorgarh)

----Petitioner Versus

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Anand Purohit, Sr. Advocate assisted by Mr. Mayank Roy, Ms. Monalisa Purohit

For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/05/2022

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner has

prayed that since the petitioner is in custody from

January, 2019 and only two prosecution witnesses, out of

36 prosecution witnesses, have been examined till date,

a direction may be issued to the trial court to complete

the trial within fixed time.

(2 of 2) [CRLMB-5511/2022]

In view of the above, this fifth bail application is

dismissed as not pressed.

However, looking to the custody period of the

petitioner, it is directed that the trial court shall conclude

the trial expeditiously.

(VIJAY BISHNOI),J

508-msrathore/-

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