Unkar vs State
2022 Latest Caselaw 3894 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 985/2022

Unkar S/o Sh. Dhuliya @ Dhulji, Aged About 24 Years, Ujarkheda Kundalfala, P.s. Parsola, Dist. Pratapgarh.

(At Present Lodged In Dist. Jail, Pratapgarh).

----Petitioner Versus State of Rajasthan, through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/03/2022

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. The petitioner was arrested in connection with

F.I.R. No.210/2021, Police Station Salamgarh, District Pratapgarh

for offence under Section 395 of the IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

From perusal of the impugned order, it is evident that as

many as 17 cases have been registered against the petitioner.

No case for grant of bail is made out.

Accordingly this Criminal Miscellaneous Bail Application is

dismissed.

(MANOJ KUMAR GARG),J 10-prashant/-

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