Amritpal Singh vs State Of Rajasthan ...
2023 Latest Caselaw 2841 Raj

[2023/RJJD/009147]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous III Bail Application No. 3171/2022

Amritpal Singh S/o Sh. Jagdish, Aged About 23 Years, R/o. 85 L.n.p Police Station Muklawa, Dist. Sri Ganganagar. (Presently Lodged In Sub Jail, Raisinghnagar).

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

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

06/04/2023

Learned counsel for the petitioner does not want to press the

third bail application filed under Section 439 Cr.P.C. on behalf of

the petitioner at this stage, however, submits that the learned trial

Court may be directed to expedite the trial.

Dismissed as not pressed. However, at the request of counsel

for the petitioner, learned trial court is directed to expedite the

trial.

(VINIT KUMAR MATHUR),J 127-/SanjayS/-

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