Soma vs State Of Rajasthan
2021 Latest Caselaw 9158 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3979/2021

Soma S/o Sh. Bheekha, Aged About 50 Years, R/o Ambedkar Colony, Mount Abu, Tehsil Abu Road, Dist. Sirohi.

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

----Respondent

For Petitioner(s) : Mr. Sheetal Kumbhat For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/04/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the case diary.

Having regard to the nature and gravity of allegations

attributed to the petitioner and considering his previous criminal

conduct, I am not inclined to grant indulgence of pre-arrest bail to

the petitioner.

Thus, this application for pre-arrest bail filed under Section

438 Cr.P.C. on behalf of the petitioner is dismissed as being devoid

of merit.

(SANDEEP MEHTA),J

156-/Devesh Thanvi/-

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