Vijay Chand vs State
2021 Latest Caselaw 8936 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1242/2020

Vijay Chand S/o Ram Lal Patel Kumawat, Aged About 38 Years, By Caste Patel, R/o Oda, Police Station Ogana, Dist. Udaipur (Raj.).

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. R.S. Rathore For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/04/2021

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

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. Thus, the instant application for

pre-arrest bail is rejected as being devoid of merit. In case, the

petitioner surrenders before the trial court within next fifteen days

and files a regular application for bail, the same shall be

considered and decided as per law.

(SANDEEP MEHTA),J 59-Sudhir Asopa/-

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