Raj Singh vs State Of Rajasthan
2021 Latest Caselaw 18731 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16180/2021

Raj Singh S/o Sh. Krishna Singh, Aged About 26 Years, R/o Kheruwala, Teh. Sadulshahar, Dist. Sri Ganganagar.

(At Present Lodged In Central Jail, Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Baljinder Singh Sandhu.

Mr. D.S. Gharsana.

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

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

09/12/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. The petitioner was arrested in connection with

F.I.R. No.154/2021 of Police Station Sadulshahar, District Sri

Ganganagar for the offences punishable under Sections 308, 452,

341, 323 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

No case for grant of bail is made out.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed at this stage.

(MANOJ KUMAR GARG),J

67-prashant/-

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