Amrish Sawant vs State
2021 Latest Caselaw 18652 Raj

(1 of 1) [CRLMB-13164/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13164/2021

Amrish Sawant S/o Shri Madhukar Sawant, Aged About 41 Years, R/o Room No. 06, Patil Compound, Third Floor, Opp. Devoner Society, Chandanwadi, Thane (West), Maharashtra - 400601

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Deepak Menaria. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/12/2021

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 is made out.

According, 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.54/2021, Police Station Gulabpura,

District Bhilwara.

(MANOJ KUMAR GARG),J

124-prashant/-

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