Ramaram @ Ramlal vs State Of Rajasthan
2021 Latest Caselaw 19448 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17082/2021

Ramaram @ Ramlal S/o Shri Motiji, Aged About 27 Years, R/o Bisalpur, P.s. Sumerpur, District Pali, Rajasthan.

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

----Respondent

For Petitioner(s) : Mr. Sanjay Raj Pandit. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

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

20/12/2021

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 application 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.488/2021, P.S. Sumerpur, District Pali, for

the offences under Sections 457, 376 of the I.P.C. and 3/4 of the

POCSO Act, 2012.

(MANOJ KUMAR GARG),J

241-prashant/-

Powered by TCPDF (www.tcpdf.org)