Leelu Singh vs State Of Rajasthan
2021 Latest Caselaw 9716 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6352/2021

Leelu Singh S/o Sh. Deen Singh, Aged About 23 Years, Akal, Jaisalmer, Teh. And Dist. Jaisalmer.

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. B.Ray Bishnoi (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

03/06/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

Having regard to the nature and gravity of allegations

attributed to the petitioner and the fact that the similar situated

co-accused Chandraveer Singh has been granted post arrest bail

in this case, I am not inclined to extend indulgence of pre-arrest

bail to the petitioner. Accordingly, giving liberty to the petitioner to

surrender before the trial court and apply for regular bail, the

instant application for pre-arrest bail is rejected.

(SANDEEP MEHTA), VJ 28-Sudhir Asopa/-

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