Sheru Kha vs State Of Rajasthan
2021 Latest Caselaw 8935 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4592/2021

Sheru Kha S/o Satar Kha, Aged About 32 Years, By Caste Musalman, R/o Bankli, Tehsil Sumerpur, Dist. Pali (Raj.). (At Present Lodged At Sub Jail Bali, District Pali).

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

----Respondent

For Petitioner(s) : Mr. Sikander Khan For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/04/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

Considering the nature and gravity of allegations attributed

to the petitioner in the statement of the prosecutrix Mst. 'F', I am

not inclined to enlarge him on bail at this stage. The trial court

shall record the statement of the prosecutrix on a priority basis

whereafter, the petitioner shall be at liberty to renew the prayer

for bail.

Accordingly, the instant application for bail is dismissed as

being devoid of merit.

(SANDEEP MEHTA),J

32-/Devesh Thanvi/-

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