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Mohan Singh vs State Of Rajasthan
2021 Latest Caselaw 11459 Raj

Citation : 2021 Latest Caselaw 11459 Raj
Judgement Date : 23 July, 2021

Rajasthan High Court - Jodhpur
Mohan Singh vs State Of Rajasthan on 23 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9463/2021

Mohan Singh S/o Dharam Singh, Aged About 35 Years, Mahabar Tehsil Barmer P.s. Sadar Barmer, Dist. Barmer. (At Present Lodged In District Jail, Barmer).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. RJ Punia For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

Looking into the nature of allegations of burning down the

house and attempting to abduct the girl in relation to anger out of

marriage being conducted, I am not inclined to release the

petitioner on bail.

This bail application is accordingly dismissed at this stage.

(SANJEEV PRAKASH SHARMA),J 93-amit/-

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