Sukhdevsingh S/O Parmanand vs State Of Rajasthan
2022 Latest Caselaw 2404 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                 18685/2021

                                   Sukhdevsingh S/o Parmanand, R/o Gali No. 4 House No. 409
                                   Azad Nagar Shimlapuri Ludhiyana Punjab
                                                                                                      ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Brahma Nand Sandu For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

16/03/2022

Heard learned counsel appearing for the petitioner and

learned Public Prosecutor appearing for the State.

Looking to the facts and circumstances of the case, I am not

inclined to extend the benefit of pre-arrest bail to the petitioner.

However, this Court deems it proper to direct the petitioner

that he shall surrender before the learned trial Court on or before

31.03.2022 and to move required bail application.

In the event if the application is moved, the learned trial

Court shall hear and decide the same in accordance with law.

(FARJAND ALI),J

ARTI SHARMA /100

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