Mohammad Aatif Khan vs State
2021 Latest Caselaw 11786 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9026/2021

1. Mohammad Aatif Khan S/o Shri Aarif Khan, Aged About 24 Years, R/o House No. 3973 Mursheed Nagar Police Station Savina Udaipur (Raj.) (Presently Lodged In Central Jail Udaipur)

2. Tousif Khan @ Lala S/o Shri Anwar Hussain, Aged About 26 Years, R/o House No. 5 Barkat Colony Police Station Savina Udaipur (Raj.) (Presently Lodged In Central Jail, Udaipur)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Firoz Khan For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

Taking into consideration the nature of allegations and the

previous criminal record of the petitioners and since the

investigation is still pending, I am not inclined to grant bail to the

petitioners at this stage.

The present bail application is accordingly dismissed at this

stage with liberty to file a fresh bail application after filing of

charge-sheet.

(SANJEEV PRAKASH SHARMA),J

6-1/-saurabh

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