Pradeep vs State Of Rajasthan (2023:Rj-Jd:44836)
2023 Latest Caselaw 11074 Raj

Rajasthan High Court - Jodhpur

Pradeep vs State Of Rajasthan (2023:Rj-Jd:44836) on 21 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

[2023:RJ-JD:44836]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 5506/2023

Pradeep S/o Shri Balwanta Ram, Aged About 26 Years, R/o
Motaniya, Police Station Matoda, District Jodhpur (Rajasthan) (At
Present Incarcerated In Central Jail, Jodhpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Dilip Sharma
For Respondent(s)         :     Mr. B.R. Bishnoi, PP
                                Mr. B. R. Godara for complainant



              HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/12/2023

Learned counsel for the petitioner has submitted that the

petitioner is in custody since 16.10.2020, however, complainant -

Kanwar Lal is not appearing before the trial court for giving his

evidence despite repeated summons and arrest warrants issued

against him. Learned counsel has further submitted that since the

complainant is not appearing before the trial court and the trial

against the petitioner is not concluded, he may be enlarged on

bail.

Learned Public Prosecutor has opposed the bail application.

Learned counsel for the complainant has assured this Court

that evidence of the complainant will be recorded before the trial

court on the next date of hearing fixed in the matter.

In view of the above, I am not inclined to enlarge the

petitioner on bail at this stage, however, the petitioner is free to

[2023:RJ-JD:44836] (2 of 2) [CRLMB-5506/2023]

move a fresh bail application if the complainant fails to appear

before the trial court within two months for recording his

evidence.

Accordingly, this bail application is dismissed.

(VIJAY BISHNOI),J 48-DivyaTak/-

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