Matku vs State
2021 Latest Caselaw 11724 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8884/2021

1. Matku W/o Shri Chutraram, Aged About 55 Years, R/o Sajit, P.s. Sangad, District Jaisalmer, Rajasthan. (Presently Lodged At District Jail Jaisalmer)

2. Uma D/o Shri Chutraram, Aged About 20 Years, R/o Sajit, P.s. Sangad, District Jaisalmer, Rajasthan. (Presently Lodged At District Jail Jaisalmer)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Dr Javed Khan Moyal For Respondent(s) : Mr Mukesh Trivedi, Public Prosecutor Mr Mohan Singh, Inspector, Mr Ratan Singh, ASI

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

This bail application under Section 439 CrPC has been filed

by the petitioners in connection with FIR No.72/2021 registered at

Police Station Sangad, District Jaisalmer for offence under

Sections 498A, 306 IPC

Heard learned counsel for the petitioner as also learned

Public Prosecutor and perused the material available on record.

The investigation in the matter is pending. At this stage, I

am not inclined to grant bail to the petitioner.

The bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

68-MMA/-

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