Rajasthan High Court - Jaipur
Sheesh Ram vs State Of Rajasthan Through Pp on 29 August, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CRIMINAL MISC.BAIL APPLICATION NO.7966/2012. Sheesh Ram Vs. State of Rajasthan Date of order : August 29, 2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Ripu Daman Singh Naruka for the petitioner. Shri Sanjeev Kumar Mehla Public Prosecutor.
****** Upon hearing learned counsel for petitioner, learned Pubic Prosecutor for State and perusing the material on record, I am not inclined to enlarge the petitioner on bail. This bail application under Section 439 Cr.P.C. is accordingly dismissed. However, trial court is directed to expedite the trial and conclude the same at the earliest.
(MOHAMMAD RAFIQ), J.
Anil/37 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW