Rajasthan High Court - Jodhpur
Mamta vs State on 18 September, 2019
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous IInd Bail Application No. 1749/2019
Mamta D/o Shri Khirajnath, Aged About 30 Years, By Caste Nath,
Resident Of Sarain, Tehsil Taranagar, District Churu. (Lodged In
District Jail, Churu)
----Petitioner
Versus
State, Through PP
----Respondent
For Petitioner(s) : Mr.S.K.Verma
For Respondent(s) : Mr.Anil Joshi, PP
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 18/09/2019 Learned Public Prosecutor submits that CD transcription has been done and the same has been placed on record of the trial court.
On perusal of the copy of the transcription CD available with the learned Public Prosecutor, it is apparent that the same implicates the petitioner to a great degree. Thus, considering the gravity and nature of the allegations levelled by the prosecution against the petitioner of having her own husband Sawar Nath murdered at the hands of co-accused Bhur Nath, this Court is not inclined to accept the instant second bail application. However, the trial court is directed to expedite the proceedings and shall conclude the trial as far as possible within next six months.
The second bail application is dismissed with the above directions.
(SANDEEP MEHTA),J 17-Mamta/-
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