Ram Chandra Rathore vs State Of Rajasthan
2022 Latest Caselaw 3815 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 12640/2021

Ram Chandra Rathore S/o Shri Bheriya Rathore, by caste Bheel, Aged About 32 Years, R/o Gujarwara Post Tejpur, Police Station Sadar, Dist. Banswara.

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

----Respondent

For Petitioner(s) : Mr. Devendra Sanwalot. For Respondent(s) : Mr. Laxman Solanki, P.P.

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

10/03/2022

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 application 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.75/2021, Police Station-Mahila Thana, District Banswara, for the offences punishable under Sections 452, 354 I.P.C.

(MANOJ KUMAR GARG),J 59-prashant/-

Powered by TCPDF (www.tcpdf.org)