Rahul vs State Of Rajasthan
2021 Latest Caselaw 10179 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6204/2021

Rahul S/o Ramsukh, Aged About 23 Years, R/o Bigod, P.s. Bigod At Present Near Bherunath Mandir, Dadabadi, P.s. Bhimganj, Bhilwara. (At Present Lodged In District Jail, Bhilwara).

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

----Respondent

For Petitioner(s) : Mr P.S. Solanki For Respondent(s) : Mr Shravan Bishnoi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

06/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.166/2020 registered at Police Station,

Bhimganj, District Bhilwara for offence under Sections 143, 341,

323, 307 IPC.

Considering the statement of the injured as well as nature of

the injuries caused by stab wound, I am not inclined to release the

petitioner on bail.

The bail application is dismissed at this stage.

(SANJEEV PRAKASH SHARMA),J

90-MMA/-

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