Dilip Singh vs State Of Rajasthan
2021 Latest Caselaw 8905 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12908/2020

Dilip Singh S/o Bheru Singh, Aged About 31 Years, By Caste Rajput, Resident Of Village Narwa, Tehsil And District Jodhpur (Rajasthan).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/04/2021

This anticipatory bail application has been filed by the

petitioner apprehending his arrest in connection with F.I.R.

No.85/2019, Police Station Udai Mandir, District Jodhpur for the

offences under Sections 420 and 406 IPC.

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

Having regard to the overall facts and circumstances as

available on record and the nature and gravity of allegations

levelled against the petitioner, I am not inclined to accept the

application for pre-arrest bail filed on behalf of the petitioner.

Accordingly, the instant bail application under Section 438

Cr.P.C. is rejected as being devoid of merit.

(SANDEEP MEHTA),J

87-/Devesh Thanvi/-

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