Subash Kachwah vs State Of Rajasthan (2024:Rj-Jd:8053)
2024 Latest Caselaw 1559 Raj

Rajasthan High Court - Jodhpur

Subash Kachwah vs State Of Rajasthan (2024:Rj-Jd:8053) on 15 February, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:8053]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                     S.B. Criminal Miscellaneous III Bail Application No. 11099/2023

                                   Subash Kachwah S/o Shri Prakash Kachwah, Aged About 30
                                   Years, R/o Maliyo Ka Athunabas, Behind The Nagar Palika Office,
                                   Pipar City, Dist. Jodhpur (At Present Lodged In Dist. Jail, Nagaur)
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Vinod Kumar Sharma
                                   For Respondent(s)        :     Mr. Laxman Solanki, PP
                                                                  Ms. Yogita Mohnani for the
                                                                  complainant.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/02/2024 Learned counsel for the parties are in agreement that the matter is pending consideration before learned trial Court at the stage of final arguments.

In these circumstances, learned counsel for the petitioner does not press the present third bail application at this stage, however, prays that the learned trial Court may be directed to decide the matter at the earliest.

Considering the prayer made by learned counsel for the petitioner, the present writ petition is dismissed as not pressed at this stage.

However, learned trial Court is directed to conclude the proceedings and deliver the judgment at the earliest.

(VINIT KUMAR MATHUR),J 55-SanjayS/-

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