Manohar Lal vs State
2021 Latest Caselaw 17761 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15895/2021

Manohar Lal S/o Shri Chhagan Lal, Aged About 60 Years, R/o Village Savina, Savina Rural, Nela, Udaipur, Rajasthan. (At Present Lodged In Central Jail, Udaipur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Singh Rawal. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/11/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. The petitioner was arrested in connection with

F.I.R. No.63/2016, Police Station Goverdhanvilas, District Udaipur

for offences under Sections 420, 467, 447, 468, 471, 120-B of

IPC.

No case for grant of bail is made out in this case.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed. However, the petitioner will be at liberty to file bail

application afresh after filing of the challan.

(MANOJ KUMAR GARG),J

37-prashant/-

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