Anil Kumar vs State Of Rajasthan
2021 Latest Caselaw 9137 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14658/2020

Anil Kumar S/o Chhotu Ram, Aged About 34 Years, By Caste Saini, R/o Ninan, Tehsil Bhadra, District Hanumangarh.

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

----Respondent

For Petitioner(s) : Mr. Manjeet Godara For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/04/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the case diary.

As per the factual report, available on the case diary, the

petitioner herein, Rakesh Mali, Subhash Dehdu, Manak and

Ramesh Jhajhdiya were not found involved in the offences. The

proposed charge-sheet is also available on the case diary, which

reflects the same conclusion.

In this view of the matter, apparently, there is no

apprehension of arrest to the petitioner in the case at hand. Thus,

the instant application for pre-arrest bail is disposed of as

infructuous.

(SANDEEP MEHTA),J 138-Sudhir Asopa/-

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