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Onkar Kaliya vs State
2021 Latest Caselaw 6869 Raj

Citation : 2021 Latest Caselaw 6869 Raj
Judgement Date : 9 March, 2021

Rajasthan High Court - Jodhpur
Onkar Kaliya vs State on 9 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3471/2021

Onkar Kaliya S/o Puroshotamlal, Aged About 31 Years, R/o Pavve Police Station Dasuva, Dist. Hoshiyarpur (Punjab). (At Present Lodged In District Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ajay Vyas For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2021

The sessions court, Bikaner has rejected the bail application

of the petitioner while granting him liberty to file a fresh bail

application before the trial court after recording the statements of

the officer who seized the arms and the statements of

Investigating Officer.

Having gone through the material available on record, I am

not inclined to grant bail under Section 439 Cr.P.C. to the

petitioner. Hence, this bail application preferred by the petitioner

is dismissed.

(VIJAY BISHNOI),J

49-pratibha/-

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