Shree Ram Banjara Vs State Of Rajasthan
.... vit, it is further mentioned that she was never subjected to sexual assault-rape by the present petitioner and therefore, she has no objection in case the petitioner is enlarged on bail. Lastly, learned counsel for the petitioner submitted that the petitioner is in judicial custody and the ...
Rajasthan High Court
Dinesh @ Vikky Vs State Of Rajasthan
.... itioner is seeking interim bail application on account of the fact that his mother is to be operated for her knee problem. Learned public prosecutor on the basis of verification report submits that no such infirmity was shown in the knee of the petitioner’s mother and no medical document wa ...
Rajasthan High Court
Saksham Leela S Vs State Of Rajasthan And Others
.... mits that the challan has been filed. The accused-appellant is in judicial custody since 16.12.2023 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant. Learned Public Prosecutor has vehemently o ...
Rajasthan High Court
Salim And Others Vs State Of Rajasthan And Others
.... tal body part; the appellants are in custody and trial of the case will take sufficiently long time to be concluded, therefore, the benefit of bail should be granted to the accused-appellant. Per Contra, learned Public Prosecutor has opposed the prayer for bail. Having regard to the en ...
Rajasthan High Court
Mahendra Vs State Of Rajasthan
.... her connecting evidence against the present appellant. The accused-appellant is in judicial custody since 18.03.2023 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant. Learned Public Prosecuto ...
Rajasthan High Court
Kishan Lal Vs State Of Rajasthan
.... contra, learned Public Prosecutor has vehemently opposed the bail application and submitted that petitioner is facing trial for the offence under the NDPS Act and, therefore, the present bail application deserves to be rejected straightway. Learned Public Prosecutor, however, was not in position ...
Rajasthan High Court
Satya Narayan Soni And Others Vs Rakesh And Others
.... red by res judicata. 4. Both the aforesaid points are points to be considered as “issue” in the suit. The plaint cannot be rejected on the aforesaid grounds. 5. There is no dispute that the parties are governed by the Mitakshara school of Hindu law and the property was ancestral proper ...
Rajasthan High Court
Kishan Lal Vs Vardishankar And Others
.... or against any member, officer or servant thereof or against any persons acting under the direction of a Panchayati Raj Institution or any member, officer or servant thereof for anything done or purporting to be done under this Act in its or his official capacity:- (a) shall be instituted ...
Rajasthan High Court
Ajay Singh Vs State Of Rajasthan And Others
.... Lastly, learned counsel for the appellant submitted that the appellant is in judicial custody for more than three years and nine months and the statements of the material prosecution witnesses have already been recorded before the competent criminal court. The case against the appellant is b ...
Rajasthan High Court
Mohammad Aslam Vs State Of Rajasthan And Others
.... d be granted to the accused-appellant. Per contra, learned Public Prosecutor has opposed the prayer for bail. Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at Bar, this Court prima facie finds that th ...
Rajasthan High Court
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