Banshilal vs State Of Rajasthan
2021 Latest Caselaw 18595 Raj

(1 of 1) [CRLMB-15222/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15222/2021

Banshilal S/o Shri Shankarlal, Aged About 28 Years, R/o Paroli, P.S. Chandariya, District Chittorgarh, Rajasthan.

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

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur. For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. B.P.S. Inda for Mr. Surendra Singh Shaktawat.

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

07/12/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and learned counsel for the complainant and

perused the material available on record.

No case for grant of anticipatory bail 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 14.12.2021 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 14.12.2021, the petitoner shall not be arrested in

connection with F.I.R. No.231/2021, Police Station Chandariya,

District Chittorgarh for the offences punishable under Sections 354,

354(D) of the I.P.C.

(MANOJ KUMAR GARG),J 94-prashant/-

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