Madan Lal vs State
2021 Latest Caselaw 11609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9623/2021

Madan Lal S/o Roopchand, Aged About 48 Years, 68, Pawan Vihar, Chopasani Housing Board, Jodhpur.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Sharwan Kumar For Respondent(s) : Mr Sudhir Kumar, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

This bail application under Section 438 CrPC has been filed

by the petitioner apprehending her arrest in connection with FIR

No.122/2021 registered at Police Station Shergarh, District

Jodhpur for offence under Sections 419, 420 IPC and Sections

15(2), 15(3) of Indian Medical Council Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Looking to the nature of allegations, the circumstances of the

matter and the observations made by the court below, I am not

inclined to grant anticipatory bail to the petitioner.

This anticipatory bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

112-MMA/-

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