Ajay Singh vs State
2021 Latest Caselaw 9117 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3882/2021

1. Ajay Singh S/o Sawai Singh, Aged About 24 Years, R/o Indra Colony, Near Ramdev Mandir, Dist. Bikaner (Raj.).

2. Mahafuz Ali S/o Ayub Ali, Aged About 34 Years, R/o Bhutto Ka Bas, Darga Wali Gali Dist. Bikaner (Raj.).

----Petitioners Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. B.R. Bishnoi, AGC For Complainant(s) : Mr. Nishank Madhan

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/04/2021

Heard learned counsel for the parties and perused the case

diary.

There are serious allegations against the petitioners of

defalcating food grains worth Rupees Forty Lakhs. Thus, custodial

investigation is necessary to be carried out from them.

In this background, I am not inclined to grant indulgence of

pre-arrest bail to the petitioners. Hence, the instant application for

pre-arrest bail filed under Section 438 Cr.P.C. is rejected as being

devoid of merit.

(SANDEEP MEHTA),J

155-/Devesh Thanvi/-

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