Madhav Lal vs State
2021 Latest Caselaw 7992 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3846/2021

Madhav Lal S/o Tulsi Ram, Aged About 50 Years, Munwas, Tehsil Badgaon, District Udaipur (Rajasthan).

----Petitioner Versus State, Through P.P.

----Respondent

For Petitioner(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

22/03/2021

Considering the nature and gravity of the allegations

attributed to the petitioner, I am not inclined to accept the instant

application for pre-arrest bail. However, the petitioner is given

liberty to surrender before the trial court and move a regular bail

application, which shall be considered and decided on the same

day as per law.

With the above observation, the instant application for pre-

arrest bail is dismissed as being devoid of merit.

(SANDEEP MEHTA),J 126-Sudhir Asopa/-

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