Rajendra vs State
2021 Latest Caselaw 19207 Raj

(1 of 1) [CRLMB-16978/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16978/2021

Rajendra S/o Basti Ram, Aged About 33 Years, R/o Thoriyo Ka Bas, Salva Kallan, Teh. And Dist. Jodhpur.

----Petitioner Versus State, Through Pp

----Respondent

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

Mr. Vikram Rajpurohit.

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

16/12/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and learned counsel for the complainant. 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 03.01.2022 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 03.01.2022, the petitoner shall not be arrested in

connection with F.I.R. No.183/2021, Police Station Bilara, District

Jodhpur, for the offences punishable under Sections 342, 323, 327,

330 IPC.

(MANOJ KUMAR GARG),J

184-prashant/-

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