Rama vs State Of Rajasthan
2021 Latest Caselaw 18659 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15112/2021

1. Rama S/o Sh. Mana, Aged About 50 Years,

2. Ramchandra S/o Heera, Aged About 40 Years,

3. Bhagwana S/o Heera, Aged About 45 Years, All R/o Charitapara, Ps Dhamotar, Pratapgarh (Raj.). (Presently Lodged At Pratapgarh Jail).

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

----Respondent

For Petitioner(s) : Mr. Rakesh Arora For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/12/2021

Heard learned counsel for the parties and perused the

material available on record.

Having record to the facts and circumstances of the case and

considering the fact that the recovery of lathi was made from the

possession of the petitioners, this Court is not inclined to release

the present petitioners on bail.

Hence, the bail application is rejected. However, liberty is

granted to the petitioners to file a fresh bail application after

recording the statement of the injured.

(MANOJ KUMAR GARG),J

60-MS/-

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