Rajasthan High Court - Jodhpur
Ramzan Khan vs Prosecution-State ... on 25 February, 2026
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2026:RJ-JD:10308]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 4991/2025
Ramzan Khan S/o Khushi Mohd Julaha, Aged About 21 Years, R/
o Ward No. 2 Chak 03 Q Daulatpura Ps Matili Rathan Dist.
Sriganganagar. (Lodged In Dist.jail Sriganganagar)
----Petitioner
Versus
Prosecution-State, Through PP
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 25/02/2026 This Court vide order dated 04.02.2026, directed the Registrar (Judicial) to call for the status report with regard to criminal trial pending against the present petitioner.
The status report dated 20.02.2026 received from the competent Criminal Court indicates that as on 20.02.2026, out of total 28 cites prosecution witnesses, statements of 24 witnesses have already been recorded.
Learned counsel for the petitioner submitted that in view of the fact that the trial against the present petitioner is at its fag end, he does not want to press the instant second bail application but, he seeks direction upon the learned trial Court to expedite the trial.
Accordingly, the present second bail application is dismissed as not pressed. However, learned trial Court is directed to expedite the trial and conclude the same as soon as possible.
(KULDEEP MATHUR),J 202-sonia/-
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