Surendra Singh vs State Of Rajasthan
2021 Latest Caselaw 17626 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15571/2021

Surendra Singh S/o Shri Govind Singh, Aged About 33 Years, B/c Rajput, R/o Bhatiyo Ki Dhani, Gram Nateda, Police Thana Nateda, Jodhpur.

----Petitioner

Versus

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Shekhar Mewara.

Mr. Karmendra Singh.

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

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.129/2021, Police Station Karwar, District

Jodhpur, for offences under Sections 341, 427, 384, 143 of the IPC.

(MANOJ KUMAR GARG),J

79-prashant/-

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