Rajkaran Dukiya @ Donu vs State
2021 Latest Caselaw 10732 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8779/2021

Rajkaran Dukiya @ Donu S/o Shri Devkaran Daukiya, Aged About 17 Years, R/o Dukiyon Ka Mohalla, Suwadiya Bas, Ward No. 6, Jayal, Police Station Jayal, District Nagaur Through Gurdian Natural Father Devkaran S/o Late Shri Bhagwanaram Dukiya, Age 41 Years, Dukiyon Ka Mohalla, Suwadiya Bas, Ward No. 6, Jayal, Police Station Jayal, District Nagaur.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jayant Joshi For Respondent(s) : Mr. S.S. Raj, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

Looking into the nature of allegation and that petitioner has

injured the child by a sharp weapon-knife, and taking into

consideration that he has entered the house, no case for

anticipatory bail is made out.

The bail application is accordingly dismissed.

(SANJEEV PRAKASH SHARMA),J

84-1/-saurabh

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