Rajasthan High Court - Jaipur
Sompal@Chhotu vs State Of Rajasthan Through Pp on 8 January, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous 2nd Bail No. 17620 / 2017
Sompal @ Chhotu S/o Shri Jasveer Jat, Aged About 37 Years, R/o
Shalakhera, P.S. Bawari, Distt. Muzaffar Nagar, (U.P.) (presently
Confined in High Security Jail, Ajmer)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Mahendra Singh For Respondent(s) : Mr. Sudesh Saini PP. _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 08/01/2018
1. Petitioner has filed this second bail application under Section 439 Cr.P.C.
2. F.I.R. No.07/2011, was registered at Police Station Sadar Sikar, Sikar for offence under Sections 147, 148, 149, 302, 120B I.P.C. and 3/25 of Arms Act.
3. No case for entertaining the second bail application is made out as when the first bail was rejected, the Court observed that the Court has considered the statement of the material prosecution witnesses recorded during trial.
4. Hence the second bail application is, accordingly, rejected.
5. Trial Court is directed to expedite the disposal of the case.
(PANKAJ BHANDARI), J.
Seema/25