Om Prakash vs State
2021 Latest Caselaw 8846 Raj

(1 of 1) [CRLMB-1596/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1596/2021

Om Prakash S/o Bhanwar Lal, Aged About 50 Years, R/o 161, Mahatma Gandhi Colony, Pali, Dist. Pali (Raj.).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Raghunath Bishnoi For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the case diary.

Having regard to the nature and gravity of allegations

attributed to the petitioner, I am not inclined to extend indulgence

of pre-arrest bail to the petitioner. Accordingly, the instant

pre-arrest bail application under Section 438 Cr.P.C. is rejected as

being devoid of merit.

(SANDEEP MEHTA),J

101-/Devesh Thanvi/-

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