Roshan vs State Of Rajasthan
2021 Latest Caselaw 9601 Raj

(1 of 1) [CRLMB-6297/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 6297/2021

Roshan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh (through VC) For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

27/05/2021

Learned counsel for the applicant relied on the judgment in

Parasram v. State of Rajasthan : (2019) 3 CriCC 487 to indicate

that if an incomplete charge-sheet has been filed and same is

returned back and if filed after expiry of the statutory period, the

applicant is entitled to grant of bail under Section 167(2) Cr.P.C.

Learned Public Prosecutor Mr. Gaurav Singh prays for time to

make submissions.

List on 31.05.2021 subject to the directions of the Hon'ble

Vacation Judge.

(ARUN BHANSALI),J

24-Rmathur/-

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