Kalyan Singh vs State Of Rajasthan (2026:Rj-Jd:13517)
2026 Latest Caselaw 4404 Raj

Rajasthan High Court - Jodhpur

Kalyan Singh vs State Of Rajasthan (2026:Rj-Jd:13517) on 23 March, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

                                   [2026:RJ-JD:13517]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 2792/2026

                                   1.       Kalyan Singh S/o Gopal Singh, Aged About 22 Years, R/o
                                            Khokhari Giri, Police Station Raipur, District Beawar,
                                            Rajasthan. (Presently Applicant Confined At Sub Jail
                                            Jaitaran, District Beawar.)
                                   2.       Lal Mohammad S/o Shri Shakur Kathat, Aged About 28
                                            Years, R/o Khokhari Giri, Police Station Raipur, District
                                            Beawar, Rajasthan. (Presently Applicant Confined At Sub
                                            Jail Jaitaran, District Beawar.)
                                                                                                     ----Petitioners
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                    ----Respondent


                                   For Petitioner(s)         :     Mr. DS Udawat
                                   For Respondent(s)         :     Mr. HS Jodha, PP



                                        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

23/03/2026

Learned counsel for the petitioner does not want to press

this instant bail application with liberty to file a fresh bail

application after recording of statement of prosecutrix before the

trial Court.

Learned counsel submits that trial Court may be directed to

record the statement of prosecutrix on priority basis.

Accordingly, the bail application is dismissed as not pressed

with liberty as prayed for. Learned trial Court is directed to record

the statement of prosecutrix on priority basis.

(YOGENDRA KUMAR PUROHIT),J 29-sombeer/-

(Uploaded on 23/03/2026 at 03:39:04 PM)

Powered by TCPDF (www.tcpdf.org)