Onkar Kaliya vs State Of Rajasthan (2023:Rj-Jd:41823)
2023 Latest Caselaw 10370 Raj

Rajasthan High Court - Jodhpur

Onkar Kaliya vs State Of Rajasthan (2023:Rj-Jd:41823) on 2 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:41823]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                      S.B. Criminal Miscellaneous Bail Application No. 16028/2022

                                   Onkar Kaliya S/o Shri Puroshotamlal, Aged About 32 Years, R/o
                                   Vill. Pavve Ps Dasua Dist. Hoshiyarpur Punjab (Presently Lodged
                                   At Central Jail Bikaner)
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Pp
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Nishant Bora
                                   For Respondent(s)           :     Mr. B.R. Bishnoi, PP



                                                     HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/12/2023

Heard.

Keeping in view the fact that only two to three prosecution

witnesses are to be examined before the trial court, I am not

inclined to enlarge the petitioner on bail.

Hence, this bail application is dismissed.

(VIJAY BISHNOI),J 20-msrathore/-

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