Rudra Arora vs State Of Rajasthan
2021 Latest Caselaw 19218 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16958/2021

Rudra Arora S/o Ajay Kumar, Aged About 23 Years, Ward No. 17, Srikaranpur, Dist. Sriganganagar.

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

----Respondent

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

Mr. G.J. Gupta.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2021

This anticipatory bail application under Section 438 Cr.P.C.

has been filed by the petitioner apprehending his arrest in

connection with FIR No.210/2021, Police Station Srikaranpur, District

Sri Ganganagar, for offences under Sections 457, 380 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor as well as learned counsel for the complainant

and perused the material available on record.

Learned counsel for the petitioner submits that a false F.I.R.

has been lodged against the petitioner whereas the present F.I.R.

is nothing but counterblast to the F.I.R. lodged by the petitioner

earlier being F.I.R. No.205/21. In these circumstances benefit of

anticipatory bail may be granted to the petitioner.

(2 of 2) [CRLMB-16958/2021]

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the prayer for anticipatory

bail.

I have considered the arguments advanced before me and

gone through the material available on record. From perusal of the

F.I.R., it revealed that specific allegation has been levelled against

the petitioner with regard to lurking trespass and theft.

No case for grant of anticipatory bail is made out.

Accordingly, this bail application under Section 438 Cr.P.C is

rejected.

(MANOJ KUMAR GARG),J

183-Prashant/-

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