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Sultan Ahmad S/O Late Mohammd ... vs State Of Rajasthan
2022 Latest Caselaw 667 Raj/2

Citation : 2022 Latest Caselaw 667 Raj/2
Judgement Date : 25 January, 2022

Rajasthan High Court
Sultan Ahmad S/O Late Mohammd ... vs State Of Rajasthan on 25 January, 2022
Bench: Pankaj Bhandari
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Second Bail Application No.
                                                               792/2022
                                    Sultan Ahmad S/o Late Mohammd Hussain @ Kalaphoot, Aged
                                    About 37 Years, R/o Vill. Naydapara (Ninado) Chowk Reg Hojo
                                    Thana Burhi Dong Distt. Rekanpren Capital Saitu Ve Murun
                                    (Ekayab) Maynmar (Burma) Presenttably Rent-Holder Shahajad
                                    Pinjara Ka Makan P.n. 39-A 60 Feet Road Fatima Colony
                                    Khatipura Road Ps Sodala Jaipur (At Present Confined In Central
                                    Jail Jaipur)
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan, Through Pp
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Yogendra Singh, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

25/01/2022

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 142/2021 was registered at Police Station Sadar,

District Jaipur for offence under Sections 420, 467, 468, 471 &

120-B of I.P.C.

3. No ground is made out for entertaining the second bail

application after considering the fact that petitioner has obtained

passport by forging the rent note etc. This Court is not inclined to

entertain the second bail application.

4. This Criminal Misc. Second Bail Application is accordingly,

dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /9

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