Jaggu @ Jagga Singh vs State Of Rajasthan
2021 Latest Caselaw 11680 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 9651/2021

Jaggu @ Jagga Singh S/o Kulwant Singh, Aged About 22 Years, R/o Ward No. 1, Chak 22A, Anupgarh, P.s. Anupgarh, District Sri Ganganagar (Raj.)

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

----Respondent

For Petitioner(s) : Mr Rakesh Kumar Chotia For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

This anticipatory bail application under Section 438 CrPC has

been filed by the petitioner apprehending her arrest in connection

with FIR No.272/2020. registered at Police Station Anupgarh,

District Sri Ganganagar for offence under Sections 302, 147, 148,

149 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 name of the

petitioner is mentioned amongst other persons who were at the

site while Sandeep Singh brutally murdered Subhash Chand.

(2 of 2) [CRLMB-9651/2021]

I do not find it a fit case to grant anticipatory bail. The bail

application is dismissed.

(SANJEEV PRAKASH SHARMA),J

113-MMA/-

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