Bhawanisingh S/O Late Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5372 Raj/2

[2023:RJ-JP:25355]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

  S.B. Criminal Miscellaneous 4th Bail Application No. 7975/2022

Bhawani Singh S/o Shri Bajrang Singh, Aged About 36 Years,
R/o Vill. Gudha P.s. Gudhagorji Distt Jhunjhunu At Present House
No. 1 Satyanagar Jhotwara Ps Jhotwara At Present Tenant
Virendra Singh Yadav House No. 213 Amar Nagar C Ps Vaishali
Nagar Jaipur Raj. ( At Present Petitioner Is Confined In Central
Jail Jaipur)
                                                            ----Accused-Petitioner
                                       Versus
State Of Rajasthan, Through P.p.
                                                                    ----Respondent

Connected With S.B. Criminal Miscellaneous Application No. 403/2023 In S.B. Criminal Misc. 5th Bail Application (Interim) No.6398/2023

Bhawanisingh S/o Late Shri Bajrangsingh, Aged About 39 Years, R/o Village Gudha, Police Station Gudhagaudji, District Jhunjhunu At Present House No. 1, Satyanagar, Jhotwara, Police Station Jhotwara, Jaipur. (At Present Confined In Central Jail, Jaipur).

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

----Respondent S.B. Criminal Miscellaneous 5th Bail Application No. 6398/2023 Bhawanisingh S/o Late Shri Bajrangsingh, Aged About 39 Years, R/o Village Gudha, Police Station Gudhagaudji, District Jhunjhunu At Present House No. 1, Satyanagar, Jhotwara, Police Station Jhotwara, Jaipur. (At Present Confined In Central Jail, Jaipur.)

----Accused-Petitioner Versus

State Of Rajasthan, Through Pp

----Respondent

[2023:RJ-JP:25355] (2 of 2) [CRLMB-7975/2022]

For Petitioner(s) : Mr. Nirmal Solanki For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

27/09/2023

Learned counsel for the petitioner wants to withdraw these

bail applications/misc. application. He, however, submits that since

the petitioner is in custody for a period of more than three years,

the learned trial Court may be directed to expedite trial of the

case.

These bail applications/misc. application are dismissed

accordingly.

However, looking to the length of custody of the petitioner,

the learned trial Court is requested to expedite trial of the case

and endeavour to complete it as early as possible.

(MAHENDAR KUMAR GOYAL),J

Sudha/82-84

Powered by TCPDF (www.tcpdf.org)