Piyush vs State Of Rajasthan
2022 Latest Caselaw 5229 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4390/2022 Piyush S/o Rajendra Prashad Sharma, Aged About 41 Years, R/o Bad Ke Pass, Mahaati Tola Budi, Tehsil And Dist. Bundi.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Umesh Kant Vyas. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

Mr. Raghuveer Singh Bhati.

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

07/04/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor & learned counsel for the complainant. Perused the

material available on record.

No case for grant of anticipatory bail application is made out.

Accordingly, this bail application under Section 438 Cr.P.C is

rejected. However, petitioner is 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 petitoner shall not be arrested in

connection with F.I.R. No.15/2022, Police Station Mahila Thana,

District Chittorgarh for the offences punishable under Sections 498-

A, 406, 504, 354 I.P.C. & Section 4 of Dowry Prohibition Act.

(MANOJ KUMAR GARG),J 53-prashant/-

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