Shiv Lal vs State
2021 Latest Caselaw 901 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12030/2020

Shiv Lal S/o Sh. Udai Lal Dhakar, Aged About 32 Years, R/o Chavandiya P.s. Parsoli District Chittorgarh. (At Present Lodged In District Jail, Chittorgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Birbal Ram Saran For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Rajaram, CI, SHO Rawatbhata, District Chittograrh, present in person.

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

13/01/2021

Pursuant to the directions given by this Court dated

04.01.2021, the Investigating Officer Mr. Rajaram is present in

person before this Court.

Having heard learned counsel for the petitioner and after

going through the case diary, I am not inclined to grant bail

to the petitioner at this stage, however, he will be free to file a

fresh bail application before the trial court after recording of the

statements of Investigating Officer.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed with the

aforesaid liberty.

(VIJAY BISHNOI),J

Surabhii/19-

Powered by TCPDF (www.tcpdf.org)