Jaskaran Singh vs State Of Rajasthan
2021 Latest Caselaw 17278 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13933/2021

Jaskaran Singh S/o Shri Masha Singh, Aged About 25 Years, B/c Jatsikh, R/o Chak-9-K-B, Tehsil Anopgarh, District Sri Ganganagar.

----Petitioner

Versus

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. D.S. Gharsana. For Respondent(s) : Mr. Arun Kumar, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

18/11/2021

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 24.11.2021 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 24.11.2021, the petitioner shall not be arrested in

connection with FIR No.209/2020 Police Station Anopgarh, District

Sri Ganganagar, for offences under Sections 307, 323, 341, 34 of

IPC.

(MANOJ KUMAR GARG),J

95-prashant/-

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