Satpal Singh vs State Of Rajasthan
2021 Latest Caselaw 10602 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7458/2021

Satpal Singh S/o Late Sh. Jagdish Prasad, Aged About 42 Years, Ward No. 3, 7, K.s.p. Police Thana Tibbi, District Hanumagarh (Raj.).

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

----Respondent

For Petitioner(s) : Mr Sunil Bishnoi For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

12/07/2021

This bail application under sec.438 CrPC has been filed by

the petitioner in connection with FIR No.141/2021 registered at

Police Station Tibbi, District Hanumangarh for offence under

Sections 498A, 506, 34 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Looking to the nature of allegations levelled by petitioner's

wife, I am not inclined to grant benefit of anticipatory bail to the

petitioner.

The bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

60-MMA/-

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