Rajasthan High Court - Jodhpur
Bheru Lal Aheer vs Uoi on 1 June, 2017
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Misc. Bail No. 2662 / 2017
Bheru Lal Aheer S/o Shri Nana Lal Aheer, By Caste Aheer,
Resident of Village Alod, Tehsil & Police Station Dungla, District
Chittorgarh. (lodged in Sub Jail, Sangaria)
----Petitioner
Versus
U.O.I
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Dhirendra Singh.
For Respondent(s) : Mr. N.K. Rai, Spl. PP.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Judgment / Order 01/06/2017 Heard learned counsel for the accused-petitioner and learned Public Prosecutor.
Having heard learned counsel for the petitioner, no case is made out for granting bail, hence, the bail application is hereby dismissed. The learned trial court is, however, expected to conclude the trial within a period of six months.
(GOPAL KRISHAN VYAS)J. DJ/-
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