Rajasthan High Court - Jodhpur
Narayan Singh vs State on 14 December, 2009
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
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1-7 S.B.CRIMINAL MISC. BAIL APPLICATION NO.3151/2009
Smt. Manju Vs. The State of Rajasthan
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.3150/2009
Teja Ram @ Tarun Vs. The State of Rajasthan
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.3264/2009
Om Prakash Vs. The State of Rajasthan
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.3378/2009
Babu Puri Vs. The State of Rajasthan
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.3412/2009
Narayan Singh Vs. The State of Rajasthan
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.03774/2009
Om Prakash Vs. The State of Rajasthan
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.03912/2009
Narayan Singh Vs. The State of Rajasthan
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DATE OF ORDER : 14th December 2009
HON'BLE MR.JUSTICE DINESH MAHESHWARI
Mr.B.S.Rathore )
Mr.R.K.Bishnoi )
Mr.J.S.Choudhary )
Mr.R.N.Choudhary with
Mr.Mukesh Mehra ) for the petitioners.
Mr.Anil Joshi,Public Prosecutor for State.
Mr.Sandeep Mehta, for the complainant.
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BY THE COURT
These bail applications moved under Section 439 Cr.P.C. and being related to the same FIR, have been placed 2 for consideration together; and are taken up for disposal by this common order.
These bail applications were filed respectively on 17.06.2009 (Bail Applications Nos.3151/2009 and 3150/2009), on 22.06.2009 (Bail Applications Nos.3264/2009 and 03774/2009), on 23.06.2009 (Bail Application No.3378/2009), on 24.06.2009 (Bail Application No.3412/2009), and on 25.06.2009 (Bail Application No.03912/2009); and have remained pending for all this time with several adjournments.
On the last occasion i.e., on 09.11.2009, when these matters were taken up together, the learned counsel appearing for the respective petitioners prayed for adjournment with the submissions that the matter was fixed in the Trial Court for framing of charges. This Court, even while noticing that the matters had been adjourned in past, at the request, extended the last opportunity; and the matters were adjourned to this date.
The learned counsel for the petitioners submit today that charges have yet not been framed in the Trial Court for the Court remaining vacant with no Presiding Officer having been posted. However, the learned counsel appearing for the respective petitioners fairly submitted that they would not press on the bail plea of the petitioners at this stage of the 3 proceedings and the petitioners shall stand advised to take recourse to the appropriate remedies in accordance with law at the later appropriate stage particularly after the matter is considered by the Trial Court on the question of framing of charge; and with such submissions, do not press on the bail applications at this stage without any other argument.
These bail applications having remained pending since month of June 2009, it does not appear appropriate to keep them pending any further; and in the totality of facts and circumstances and in view of the submissions as made, these bail applications stand dismissed as not pressed at this stage.
So far the defective matters (Bail Application No.03774/2009: Om Prakash Vs. The State of Rajasthan and No.03912/2009: Narayan Singh Vs. The State of Rajasthan) are concerned, they being rather superfluous bail applications on behalf of the accused-petitioners, on whose behalf other regular bail applications bearing numbers 3264/2009 and 3412/2009 have been filed, stand dismissed as redundant.
(DINESH MAHESHWARI),J.
s.soni 4 S.B.CRIMINAL MISC.BAIL APPLICATION NO.3150/2009 Teja Ram @ Tarun Vs. The State of Rajasthan .....
DATE OF ORDER : 14th December 2009 HON'BLE MR.JUSTICE DINESH MAHESHWARI Mr.B.S.Rathore, for the petitioner. Mr.Anil Joshi,Public Prosecutor for State. Mr.Sandeep Mehta, for the complainant.
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BY THE COURT This bail application stands dismissed as not pressed vide common order made in S.B.Criminal Misc.Bail Application No.3151/2009: Smt. Manju Vs. The State of Rajasthan.
s.soni (DINESH MAHESHWARI),J.
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.3264/2009 Om Prakash Vs. The State of Rajasthan .....
DATE OF ORDER : 14th December 2009 HON'BLE MR.JUSTICE DINESH MAHESHWARI Mr.R.K.Bishnoi, for the petitioner. Mr.Anil Joshi,Public Prosecutor for State. Mr.Sandeep Mehta, for the complainant.
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BY THE COURT This bail application stands dismissed as not pressed vide common order made in S.B.Criminal Misc.Bail Application No.3151/2009: Smt. Manju Vs. The State of Rajasthan.
s.soni (DINESH MAHESHWARI),J.
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.3378/2009 Babu Puri Vs. The State of Rajasthan .....
DATE OF ORDER : 14th December 2009 HON'BLE MR.JUSTICE DINESH MAHESHWARI Mr.R.N.Choudhary with Mr.Mukesh Mehra ) for the petitioner. Mr.Anil Joshi,Public Prosecutor for State. Mr.Sandeep Mehta, for the complainant.
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BY THE COURT This bail application stands dismissed as not pressed vide common order made in S.B.Criminal Misc.Bail Application No.3151/2009: Smt. Manju Vs. The State of Rajasthan.
s.soni (DINESH MAHESHWARI),J.
7S.B.CRIMINAL MISC.BAIL APPLICATION NO.3412/2009 Narayan Singh Vs. The State of Rajasthan .....
DATE OF ORDER : 14th December 2009 HON'BLE MR.JUSTICE DINESH MAHESHWARI Mr.J.S.Choudhary, for the petitioner. Mr.Anil Joshi,Public Prosecutor for State. Mr.Sandeep Mehta, for the complainant.
....
BY THE COURT This bail application stands dismissed as not pressed vide common order made in S.B.Criminal Misc.Bail Application No.3151/2009: Smt. Manju Vs. The State of Rajasthan.
s.soni (DINESH MAHESHWARI),J.
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.03774/2009 Om Prakash Vs. The State of Rajasthan .....
DATE OF ORDER : 14th December 2009 HON'BLE MR.JUSTICE DINESH MAHESHWARI Mr.R.K.Bishnoi, for the petitioner. Mr.Anil Joshi,Public Prosecutor for State. Mr.Sandeep Mehta, for the complainant.
....
BY THE COURT This bail application stands dismissed as redundant vide common order made in S.B.Criminal Misc.Bail Application No.3151/2009: Smt. Manju Vs. The State of Rajasthan.
s.soni (DINESH MAHESHWARI),J.
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S.B.CRIMINAL MISC.BAIL APPLICATION NO.03912/2009 Narayan Singh Vs. The State of Rajasthan .....
DATE OF ORDER : 14th December 2009 HON'BLE MR.JUSTICE DINESH MAHESHWARI Mr.J.S.Choudhary,for the petitioner. Mr.Anil Joshi,Public Prosecutor for State. Mr.Sandeep Mehta, for the complainant.
....
BY THE COURT This bail application stands dismissed as redundant vide common order made in S.B.Criminal Misc.Bail Application No.3151/2009: Smt. Manju Vs. The State of Rajasthan.
s.soni (DINESH MAHESHWARI),J.
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