Chhagan Lal Bamania vs State Of Rajasthan
2021 Latest Caselaw 8849 Raj

(1 of 1) [CRLMB-14083/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14083/2020

Chhagan Lal Bamania S/o Sona Ram, Aged About 47 Years, By Caste Meghwal, R/o Ramdev Colony, Jalore, Tehsil And District Jalore.

----Petitioner Versus State Of Rajasthan, Through P.P.

----Respondent

For Petitioner(s) : Mr. Firoz Khan For Respondent(s) : Mr. Laxman Solanki, 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.

I am of the opinion that the vicious nature of the offensive

Facebook posts of the petitioner, copies whereof are available on

the case diary, dis-entitles him to pre-arrest bail. Accordingly, the

instant bail application under Section 438 Cr.P.C. is rejected as

being devoid of merit.

(SANDEEP MEHTA),J 92-/Devesh Thanvi/-

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