Richhpal vs State Of Rajasthan
2022 Latest Caselaw 11383 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3817/2022

Richhpal S/o Sh. Ramratan, Aged About 41 Years, B/c Bishnoi, R/o 6 K.l.d., Teh. Chhatargarh, Dist. Bikaner (Raj.). (At Present Lodged In Sub Jail, Anoopgarh).

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

----Respondent

For Petitioner(s) : Mr. RR Khilery For Respondent(s) : Mr. MR Pareek, SPP-NCB

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/09/2022

Learned counsel for the petitioner has submitted that the

Investigating Officer of the NCB has failed to appear before the

trial court for recording evidence despite repeated

summons/bailable warrants issued by the trial court. It is argued

that after 26.09.2019, none of the prosecution witnesses has

appeared before the trial court for giving evidence.

Learned counsel for the petitioner has informed that the next

date of hearing fixed before the trial court is 29.09.2022.

Learned counsel appearing for the NCB has assured this

Court that on the next date of hearing, the prosecution witnesses

will positively appear before the trial court to give their evidence.

List on 10.10.2022.

(VIJAY BISHNOI),J Surabhii/190-

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