Mahendra vs State
2021 Latest Caselaw 10657 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8897/2021

Mahendra S/o Babu Lal, Aged About 45 Years, B/c Khatik, R/o Abhawas, Tehsil Srimadhopur Distt. Sikar. At Present House No. 840, R-Block, Jwalapuri, Police Station Miyawali Nagar, Delhi. (At Present Lodged In Sub Jail, Ratangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Sanjay Kumar Poonia For Respondent(s) : Mr Shiv Kumar Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 13/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.138/2020 registered

at Police Station, Rajaldesar, District Churu for offence under

Sections 395, 120B IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the petitioner

has not been identified.

However, taking into consideration that presently

investigation is yet to be completed, I am not inclined to allow this

bail application. The bail application of the petitioner is dismissed.

(SANJEEV PRAKASH SHARMA),J

60-MMA/-

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