Bhutaram vs State
2021 Latest Caselaw 18616 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13006/2021

Bhutaram S/o Sh. Bheraram, Aged About 75 Years, Kanvala, Talluka Ahore, Ps Bhadrajun, Dist. Jalore, Rajasthan. (Presently Lodged In Sub Jail, Jalore).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kaushal Sharma For Respondent(s) : Mr. Javed Gauri, PP Mr. Kunal Mehta for Mr. Param Veer Singh for Complainant

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/12/2021

Heard learned counsel for the petitioner.

No case for grant of bail under Section 439 Cr.P.C. is made

out. Hence, the bail application filed by the petitioner is hereby

rejected.

However, liberty is granted to the petitioner to file a fresh

bail application after recording the statements of Dargaram and

the trial Court is directed to record his statement as early as

possible.

(MANOJ KUMAR GARG),J

12-Hanuman/-

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