Hari Ram vs State Of Rajasthan
2022 Latest Caselaw 3570 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3037/2022

Hari Ram S/o Lala Ram, Aged About 38 Years, Gangani, P.s. Karwad, Dist. Jodhpur.

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

----Respondent

For Petitioner(s) : Mr. Hemant Solanki. For Respondent(s) : Ms. Anita Gehlot, P.P.

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

08/03/2022

Heard learned counsel for the petitioner as well as 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 14.03.2022 and file an application for bail under

Section 437 Cr.P.C and it is expected from the trial Court that

application will be decided on the same day.

Till 14.03.2022, the petitoner shall not be arrested in

connection with F.I.R. No.30/2022, Police Station Khedapa, District

Jodhpur, for the offences punishable under Sections 143, 332, 353,

224, 225 of Indian Penal Code.

(MANOJ KUMAR GARG),J 56-prashant/-

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