Kalu Lal vs State
2021 Latest Caselaw 16706 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15037/2021

Kalu Lal S/o Shri Mangu Lal, Aged About 50 Years, B/c Suthar, R/o Akolagarh, Police Station Mandifiya, District Chittorgarh (Raj. )(At Present Lodged In District Jail, Chittorgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/11/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor.

In the facts and circumstances of the case, no case is made

out for grant of bail, therefore, the bail application is rejected.

However, liberty is granted to the petitioner to file fresh bail

application after filing of the challan.

(MANOJ KUMAR GARG),J 60-MS/-

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