Mahendra Singh @ Mahendra vs State Of Rajasthan
2022 Latest Caselaw 12866 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous III Bail Application No. 13735/2022

Mahendra Singh @ Mahendra S/o Suva Lal Jat, Aged About 26 Years, R/o Dhani Hanumansagar, Simarla Jagir, Police Station, Ringus, District Sikar. (At Present Confined In District Jail, Bhilwara)

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

----Respondent

For Petitioner(s) : Mr. Ravi Jangir For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/11/2022

This third bail application has been preferred on

behalf of the petitioner after rejection of the second bail

application as not pressed. After rejection of the second

bail application, no substantial change happened in the

trial against the petitioner.

Learned counsel for the petitioner has insisted that

the instant bail application preferred on behalf of the

petitioner may be decided on merits.

As per the prosecution story, 66 kgs of poppy straw

were recovered from the possession of the petitioner

when he was transporting the same in a pick-up. The

(2 of 2) [CRLMB-13735/2022]

statements of the Seizure Officer as well as the I.O. have

already been recorded before the trial court and taking

into consideration the said piece of evidence, the second

bail application of the petitioner was dismissed as not

pressed by this Court.

In view of the above, I do not find any compelling

reason to allow this third bail application without there

being any substantial change in the trial against the

petitioner.

Hence, this third bail application is dismissed.

(VIJAY BISHNOI),J

58-msrathore/-

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