Rajesh Nagpal vs State
2021 Latest Caselaw 19349 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13552/2021

Rajesh Nagpal S/o Jayram Das Arora, Aged About 60 Years, R/o 45 Block L, Sriganganagar (Raj.)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rajesh Joshi, Sr. Adv. assisted by Mr. Anirudh Kothari.

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

Mr. Suresh Kumar, S.I.

P.S.- Shardulshehar, Dist-Sriganganagar.

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.06/2021, Police Station Sardulshehar,

District Sriganganagar, for the offences punishable under Sections

420, 409, 467, 468, 471 & 120-B of IPC.

(MANOJ KUMAR GARG),J

111-prashant/-

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