Tikendra S/O Om Prakash vs The State Of Rajasthan
2021 Latest Caselaw 2562 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

  S.B. Criminal Miscellaneous VIIIth Interim Bail Application No.
                                10483/2021

Tikendra S/o Om Prakash, Aged About 28 Years, R/o Kothawas
Mohalla Pisangan Ajmer Raj.
(Accused Petitioner Presently Confined In Central Jail Ajmer)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through PP
                                                                 ----Respondent

For Petitioner(s) : Mr. Ramdhan Choudhary, Advocate through video conferencing For Respondent(s) : Mr. Sher Singh Mahla for the State

HON'BLE MRS. JUSTICE SABINA

Judgment / Order

01/07/2021

Petitioner has filed the petition under Section 439 Code of

Criminal Procedure, 1973 seeking interim bail in F.I.R.

No.124/2016 registered at Police Station Pisangan, District Ajmer

for offence under Sections 498-A, 406, 304-B Indian Penal Code,

1860.

Learned counsel for the petitioner has submitted that the

petitioner be granted interim bail to enable him to attend the

marriage of his sister and brother fixed for 07.07.2021 and

09.07.2021 respectively.

Learned state counsel has got the factum of the marriage of

the siblings of the petitioner duly verified.

Accordingly, without expressing any opinion on the merits of

the case, this petition is allowed. Petitioner be admitted to interim

(2 of 2) [CRLMB-10483/2021]

bail subject to the satisfaction of the trial court. Petitioner is

directed to surrender before the Trial Court on 16.07.2021 at

10.00 a.m.

(SABINA),J

Mohita /14

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