Hira Lal vs State Of Rajasthan
2021 Latest Caselaw 2242 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1153/2021

Hira Lal S/o Lachiram, Aged About 20 Years, Dangi Khera, P.s. Vallabhnagar, District Udaipur (Raj.).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. R.K. Charan For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

Having heard learned counsel for the parties and perused the

material available on record, I am not inclined to grant

anticipatory bail under Section 438 Cr.P.C. to the petitioner.

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

dismissed.

(VIJAY BISHNOI),J

81-msrathore/-

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