Lokesh Kumar Bhagwan Das Khatrani vs State
2022 Latest Caselaw 5161 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3290/2022

Lokesh Kumar Bhagwan Das Khatrani S/o Sh. Bhagwan Das Khatrani, Aged About 36 Years, R/o 4/11 Shribala Ji Aghora, Sugadnagar, Gandhinagar (Guj.)

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 3291/2022 Murjani Sunil S/o Sh. Choith Ram, Aged About 29 Years, R/o A- 12 Tirathraj Apartment Bungalow, Area, Kuber Nagar, Ahemdabad City (Guj.)

----Petitioner Versus State, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No. 3293/2022 Pankaj Gupta S/o Shri Atmaram Gupta Ji, Aged About 33 Years, R/o 12, Samaj Nav Rachna Society, Khodia Nagar Road, Nikol Ahmedabad City, Bapu Nagar, Ahmedabad.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Chakravarti Singh Rathore.

Mr. Ramesh Chandra Purohit.

For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

Mr. Neeraj Gurjar.

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

06/04/2022

Heard learned counsel for the petitioners as well as learned

Public Prosecutor & learned counsel for the complainant. Perused

the material available on record.

No case for grant of anticipatory bails are made out.

(2 of 2) [CRLMB-3290/2022]

Accordingly, these bail applications under Section 438 Cr.P.C

are rejected. However, petitioners are directed to surrender before

the trial court on or before 18.04.2022 and file an application for

bail under Section 437 Cr.P.C and it is expected from the trial

Court that application will be decided on the same day.

Till 18.04.2022, the petitoners shall not be arrested in

connection with F.I.R. No.127/2021, Police Station Karoi, District

Bhilwara, for the offences punishable under Sections 406, 420,

120B I.P.C.

(MANOJ KUMAR GARG),J 56-58. prashant/-

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