Raju Ram vs State Of Rajasthan
2022 Latest Caselaw 5308 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4499/2022

Raju Ram S/o Shri Kishna Ram Jat, Aged About 29 Years, R/o Jaleli Nayla, Dangiawas Police Station, District Jodhpur.

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

----Respondent

For Petitioner(s) : Mr. Bhagirath Ray Bishnoi. For Respondent(s) : Ms. Anita Gehlot, P.P.

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

08/04/2022

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

No case for grant of anticipatory bail 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 19.04.2022 and file an application for bail and it is

expected from the trial Court that application will be decided on the

same day.

Till 19.04.2022, the petitoner shall not be arrested in

connection with F.I.R. No.101/2020, Police Station-Rashmi, District

Chittorgarh, for the offences punishable under Sections 8/15 & 8/29

N.D.P.S. Act.

(MANOJ KUMAR GARG),J 57-prashant/-

Powered by TCPDF (www.tcpdf.org)