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Lalaram vs State
2021 Latest Caselaw 11330 Raj

Citation : 2021 Latest Caselaw 11330 Raj
Judgement Date : 22 July, 2021

Rajasthan High Court - Jodhpur
Lalaram vs State on 22 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9355/2021

Lalaram S/o Surataram Garasia, Aged About 22 Years, Palsa, P.s. Bakria, Tehsil Kodra, Dist. Udaipur.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sumit Singhal For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

22/07/2021

Taking into consideration that the case of the petitioner is

pending under Section 173(8) Cr.P.C. as the motor-cycle has been

recovered from the petitioner, I do not find it a fit case to grant

anticipatory bail to the petitioner.

The bail application is accordingly dismissed at this stage.

(SANJEEV PRAKASH SHARMA),J

76-1/-saurabh

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