Surendra Singh vs State Of Rajasthan
2021 Latest Caselaw 19348 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14638/2021

Surendra Singh S/o Sh. Kundan Singh, Aged About 30 Years, R/o 101, Rajnagar, Pali, Tehsil And Dist. Pali.

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

----Respondent

For Petitioner(s) : Mr. Moh. Rasheed on behalf of Mr. Deepak Menaria.

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

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

17/12/2021

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.

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.115/2021, Police Station Sadar Pali, District

Pali, for the offences punishable under Sections 341, 323, 325,

354/149, 427 of IPC.

(MANOJ KUMAR GARG),J

112-prashant/-

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