Rana Ram vs State
2021 Latest Caselaw 10557 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8433/2021

Rana Ram S/o Sh. Sapa Ram, Aged About 27 Years, Pawati, P.s. Bekariya, Dist. Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Deepak Menaria For Respondent(s) : Mr Shiv Kumar Bhati, 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.125/2020 registered at

Police Station Bekariya, District Udaipur for offence under Section

420 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Taking into consideration the nature of allegation and that

the investigation is still pending, I am not inclined to release the

petitioner on bail.

The bail application is dismissed, leaving it open for the

petitioner to file fresh bail application after the charge sheet is

filed.

(SANJEEV PRAKASH SHARMA),J

129-MMA/-

Powered by TCPDF (www.tcpdf.org)