Sumitra vs State
2021 Latest Caselaw 9069 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1666/2021

Sumitra W/o Sumer Chandra, Aged About 35 Years, Badagaon, Udaipurwati, District Jhunjhunu At Present R/o Jhadol, Police Station Jhadol, District Udaipur.

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

----Respondent

For Petitioner(s) : Mr. Bhagat Dadhich For Respondent(s) : Mr. Shrawan Bishnoi, PP Mr. Praveen Bhati

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/04/2021 Heard learned counsel for the parties and perused the case diary.

The petitioner is alleged to have procured public employment by a fabricated TADA certificate. In this background and 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 her. which is rejected as such. However, the petitioner is given liberty to surrender before the trial court within next fifteen days and move a regular bail application, which shall be considered and decided as per law.

With the above observations, the instant application for pre- arrest bail is dismissed.

(SANDEEP MEHTA),J 71-Sudhir Asopa/-

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