Laxman vs State Of Rajasthan
2021 Latest Caselaw 9025 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4632/2021

Laxman S/o Sh. Kanwararam Ji, Aged About 26 Years, B/c Beldar, R/o Ramasani, Teh. Bilara, Dist. Jodhpur.

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

----Respondent

For Petitioner(s) : Mr. Uttam Singh For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

07/04/2021

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.

(SANDEEP MEHTA),J 162-Sudhir Asopa/-

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