Mahaveer Prasad vs State Of Rajasthan
2021 Latest Caselaw 10553 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8914/2021

Mahaveer Prasad S/o Shri Khusalchand, Aged About 47 Years, R/ o 06 P, Patroda, Police Station Anupgarh, Sri Ganganagar. (At Present Lodged In Jaisalmer Jail)

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

----Respondent

For Petitioner(s) : Mr Shreekant Verma For Respondent(s) : Mr Sumer Singh Rajpurohit, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order 12/07/2021

This bail application under sec.439 CrPC has been filed by

the petitioner in connection with FIR No.69/2020 registered at

Police Station Nokh, District Jaisalmer for offence under Sections

420, 467, 468, 471 and 120B IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

This Court finds that the allegations against the petitioner

are for providing of documents to other co-accused in the other

cases. There are three different cases of the same nature pending

against the petitioner.

Taking into consideration the above as also that the

investigation is still going on, I am not inclined to allow the bail

application of petitioner. The bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

112-MMA/-

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