Birbal Ram vs State
2021 Latest Caselaw 18522 Raj

(1 of 1) [CRLMB-15430/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15430/2021

Birbal Ram S/o Jeta Ram, Aged About 45 Years, R/o Mandawas, Tehsil Rohit, District Pali.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Bhagirath Ray Bishnoi. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

06/12/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

No case for grant of anticipatory bail application is made out.

Accordingly, this bail application under Section 438 Cr.P.C is

rejected. However, petitioner is directed to surrender before the

trial court on or before 13.12.2021 and file an application for bail

under Section 437 Cr.P.C and it is expected from the trial Court

that application will be decided on the same day.

Till 13.12.2021, the petitoner shall not be arrested in

connection with F.I.R. No.133/2021, Police Station Sedwa, District

Barmer, for the offences puunishable under Sections 366, 370,

376/120-B of Indian Penal Code.

(MANOJ KUMAR GARG),J

113-prashant/-

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