Gora Singh vs State Of Rajasthan
2021 Latest Caselaw 9160 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 2948/2021

Gora Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. R.S. Gill For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

08/04/2021

Learned counsel Shri Gill has placed reliance on the Supreme

Court judgment in the case of Bharat Choudhary & Anr. vs.

State of Bihar & Anr. : AIR 2003 SC 4662 in support of his

contention that an application for pre-arrest bail can be

maintained even after submission of the charge sheet.

Learned Public Prosecutor prays for time to prepare the case.

List on 17.04.2021.

(SANDEEP MEHTA),J 141-Sudhir Asopa/-

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