Mahendra vs State
2021 Latest Caselaw 11686 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9633/2021

Mahendra S/o Madan Meghwal, Aged About 27 Years, Bichadi, P.s. Pratapnagar, Tehsil Girwa, Dist. Udaipur. (Presently Lodged At District Jail, Chittorgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Raghuveer Singh Bhati For Respondent(s) : Mr Mukhtiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

This bail application under Section 439 CrPC has been filed

by the petitioner in connection with FIR No.246/2021 registered at

Police Station Chittorgarh, District Chittorgarh for offence under

Sections 384, 389, 420 & 120B IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

The investigation in the matter is pending. Looking to the

nature of allegations, with liberty to file fresh, the bail application

is dismissed at this stage.

(SANJEEV PRAKASH SHARMA),J

45-MMA/-

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