Radheyshyam vs State
2021 Latest Caselaw 17622 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15843/2021

Radheyshyam S/o Budhmal Soni, Aged About 55 Years, B/c Soni, R/o Flat No. 302, Matrachhaya, Sainathganj, Begum Bazar, Hyderabad.

----Petitioner Versus State, Through Pp

----Respondent

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

Mr. Ranjeet Joshi.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order 24/11/2021

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 30.11.2021 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 30.11.2021, the petitioner shall not be arrested in

connection with F.I.R. No.85/2021, Police Station Dangiawas, District

Jodhpur for the offences under Sections 420, 406, 384 IPC.

(MANOJ KUMAR GARG),J

82-prashant/-

Powered by TCPDF (www.tcpdf.org)