Rajasthan High Court - Jodhpur
Deepak Menaria vs State Of Rajasthan (2026:Rj-Jd:6585) on 5 February, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:6585]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous II Bail Application No. 14648/2025
Deepak Menaria S/o Premshankar Menaria, Aged About 28
Years, Resident Of Chirva, P.s.sukher District Udaipur. At Present
Lodged In Central Jail Udaipur
----Petitioner
Versus
State Of Rajasthan, Through The Public Prosecutor
----Respondent
For Petitioner(s) : Mr. RK Charan
For Respondent(s) : Mr. Shriram Choudhary, AGA
Mr. Veer Bajarng Singh
HON'BLE MR. JUSTICE FARJAND ALI
Order 05/02/2026
1. Learned counsel for the applicant does not want to press the instant criminal misc. bail application.
2. Accordingly, the instant criminal misc. bail application is dismissed as not pressed.
3. The learned trial Court shall make necessary endeavour to complete the trial as early as possible. If the trial is not concluded within a period of six months, the applicant would be at liberty to approach this Court again directly.
(FARJAND ALI),J 49-Samvedana/-
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