Premaram vs State Of Rajasthan
2021 Latest Caselaw 9435 Raj

(1 of 1) [CRLMB-5174/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5174/2021

Premaram S/o Kojaram, Aged About 45 Years, R/o Jajiwal Kalla, Banar, Dist. Jodhpur, Rajasthan.

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

----Respondent

For Petitioner(s) : Mr. Sampat Prajapat, through video-

call.

For Respondent(s) : Mr. Vikram Sharma, P.P

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/05/2021

Heard learned counsel for the parties.

After hearing learned counsel for the petitioner, I am not

inclined to grant anticipatory bail to the petitioner, hence this bail

application is rejected.

However, the petitioner is permitted to surrender before the

concerned trial Court on or before 17.05.2021 and file an application

for bail under Section 437 Cr.P.C. and it is expected from the

concerned trial Court that the bail application will be decided on the

same day.

Till 17.05.2021, the petitioner shall not be arrested in

connection with FIR No.33/2021, Police Station Mahila Thana, District

Jodhpur, for offences under Sections 498-A, 406, 323, 420 of the

I.P.C.

(MANOJ KUMAR GARG),J 68-Prashant/-

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