Karam Singh vs State Of Rajasthan (2025:Rj-Jd:24310)
2025 Latest Caselaw 9885 Raj

Rajasthan High Court - Jodhpur

Karam Singh vs State Of Rajasthan (2025:Rj-Jd:24310) on 20 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:24310]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                       S.B. Criminal Miscellaneous Bail Application No. 3515/2025
                                   Karam Singh S/o Puran Singh, Aged About 45 Years, Resident Of
                                   Dodelav Kalab Kallan, Police Station Raipur, District Pali,
                                   Rajasthan. (Presently Lodged In District Jail, Pali)
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through PP                                   ----Respondent


                                   For Petitioner(s)         :     Mr. Vineet Jain, Sr. Adv. assisted by
                                                                   Mr. Harshvardhan Singh Rathore
                                   For Respondent(s)         :     Mr. Deepak Choudhary, GA cum AAG
                                                                   with Mr. Kuldeep Singh Kumpawat


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

20/05/2025

This is third bail application filed by the petitioner.

A progress report was called from the trial court and the

same has been received, informing this Court that 22 prosecution

witnesses have already been examined before the trial Court, one

of the witness has expired and two other witnesses are left out by

the prosecution. The statements of remaining witnesses were

fixed on 13.05.2025 by the trial court, but due to one or the other

reasons the statements were not recorded on that date. The

accused petitioner is currently in custody and the trial of the case

is at a fag-end.

Hence, the third bail application filed by the petitioner stands

dismissed accordingly, however, the trial court is directed to

conclude the trial within a period of two months from the date of

receipt of certified copy of this order.

(MANOJ KUMAR GARG),J 20-mSingh/-

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