Smt Geeta Devi vs State Of Rajasthan
2021 Latest Caselaw 13007 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8040/2021

Smt Geeta Devi W/o Late Sunil Kumar, Aged About 33 Years, R/o Kherampur, Tehsil Adampur, Distt. Hissar (Haryana) (Lodged In Distt. Jail, Hanumangarh)

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

----Respondent

For Petitioner(s) : Mr. B Ray Bishnoi Mr. Tanay Jain For Respondent(s) : Mr. Mohd. Javed Gauri, PP For Complainant(s) : Mr. JK Suthar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/08/2021

Having heard learned counsel for the petitioner and after

going through the material available on record, no case for grant

of interim bail is made out.

Hence, the interim bail application preferred by the petitioner

under Section 439 Cr.P.C. is rejected.

(VIJAY BISHNOI),J

Surabhii/52-

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