Prem Singh vs State Of Rajasthan
2022 Latest Caselaw 14552 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15240/2022

Prem Singh S/o Surajbhan Singh, Aged About 65 Years, Vill. Shankvas, P.s. Mundawa, Dist. Nagaur (Raj.).

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

----Respondent

For Petitioner(s) : Mr. Ajeet Singh Shekhawat For Respondent(s) : Mr. Sharwan Bishnoi, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

12/12/2022

The present criminal misc. bail application under Section 438

of Cr.P.C. has been preferred by the applicant against the order

dated 17.11.2022 passed by the learned Addl. Sessions Judge

No.1, Nagaur in Cr. Misc. Bail Application No.876/2022 in

connection with FIR No.83/2022, Police Station Bhawanda, District

Nagaur.

Learned counsel for the applicant submits that the applicant

is a senior citizen and has suffered head injury in the incident and

he has also lodged a cross FIR. Further, it is submitted that the

complainant alongwith other persons came as aggressors with the

intention to take possession of the property. Therefore, it is

prayed that the applicant may be granted indulgence of

anticipatory bail.

Per contra, learned Public Prosecutor opposed the prayer

made by the learned counsel for the applicant.

(2 of 2) [CRLMB-15240/2022]

Heard the learned counsel for the parties and perused the

case diary as well as the factual report produced by the learned

Public Prosecutor.

From the factual report it appears that prima facie, the

investigating officer found that the offence under Sections 143,

356, 323, 325 and 308 of the IPC is made out against the

applicant and other persons.

In view of the above, this Court does not find it to be a fit

case for granting indulgence of anticipatory bail to the accused

applicant.

Hence, the present bail application is hereby rejected.

(MADAN GOPAL VYAS),J 168-CPGoyal/-

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