PARSADI S BHOMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The earlier bail application was disposed-of by a Division Bench consisting of Honble N. M. Kasliwal and Honble Bhargava, JJ. on 12.11.1982.

(2.) In view of the above according to Rule 65 of the High Court Rules, 1952, the subsequent bail application listed today should be listed before the same Bench.

(3.) Rule 65 read as under: Subsequent application on the same subject to be heard by the same Bench. No application to the same effect or with the same object, as a previous application upon which a Bench has passed any order other than an order of reference to another Judge, shall, except by way of appeal ordinarily be heard by any other Bench. The application when presented by or on behalf of the person by whom or on whose behalf such previous application was made, shall give the necessary particulars of such previous application, the nature and the date of the order passed thereon and the name or names of the Judge or Judges by whom such order was passed,