Sunil vs State
2022 Latest Caselaw 2465 Raj

(1 of 1) [CRLMB-1589/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1589/2022

Sunil S/o Ramniwas, Aged About 30 Years, R/o Inana, Police Station Mundwa, District Nagour Presently R/o At Deep Colony, Nagour, Police Station Kotwali, District Nagaur (Raj.) (At Present Lodged In Sub Jail, Nagour)

----Petitioner Versus State of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma. For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

10/02/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

42/2022, Police Station Kotwali Nagour, District Nagaur, for the

offence under Section 3/25 Arms Act.

Considering the fact that as many as seven cases were

registered against the petitioner, this Court is not inclined to grant

the benefit of bail to the petitioner at this stage, however, liberty

is granted to the petitioner to file afresh after filing of the challan.

Accordingly, the bail application is rejected at this stage with

liberty as prayed for.

(MANOJ KUMAR GARG),J 63-Shahenshah/Prashant-

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