Rinku @ Jasveer vs State Of Rajasthan
2023 Latest Caselaw 6609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 9804/2023

Rinku @ Jasveer S/o Bhagwan Singh, Aged About 35 Years, W.no. 09, Ramsinghpur, P.s. Ramsinghpur, Dist. Sriganganagar. (Presently Lodged In Anupgarh Jail).

----Petitioner Versus

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Pritam Joshi

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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/08/2023

As per learned counsel for the parties, trial against the

petitioner is almost concluded and the matter has been fixed for

final hearing.

Learned counsel for the petitioner has submitted that the

matter is fixed for final hearing since 1.12.2021, however till date,

final judgment has not been passed.

Be that as it may, taking into consideration the fact that

statements of all the witnesses have been recorded before the

trial court and the matter is fixed for final hearing, I am not

inclined to grant bail to the petitioner.

(2 of 2) [CRLMB-9804/2023]

Hence, this bail application is dismissed.

However, it is expected that the trial court shall hear final

arguments and deliver the judgment expeditiously.

(VIJAY BISHNOI),J 36-msrathore/-

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