Ashok @ Mahesh S/O Phoolchand vs State Of Rajasthan
2021 Latest Caselaw 3308 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11414/2021

Ashok @ Mahesh S/o Phoolchand, R/o Khariya Ki Dhani Tan Todi
Ps Manoharpur Dist. Jaipur Rural (Petitioner Is In J.c At Sub Jail
Neem Ka Thana Dist. Sikar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Vidhut Kumar Gupta through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.285/2020 was registered at Police Station Thoi,

District Sikar for offence under Section 379 I.P.C.

3. It is contended by counsel for the petitioner that the matter

pertains to theft of bolero. Out of the criminal antecedents pointed

out against the petitioner, he stands acquitted in eight cases.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that as many as twenty eight cases have been

registered against the present petitioner. Petitioner has stolen a

bolero car and when the police tried to stop the vehicle, he hit the

barricades and the vehicle was recovered.

(2 of 2) [CRLMB-11414/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /40

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