Shishpal vs State
2022 Latest Caselaw 4437 Raj

(1 of 2) [CRLMB-1152/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1152/2022

1. Shishpal S/o Banwarilal, Aged About 26 Years, B/c Jat, R/o Shivnathpura Police Station Rajiyasar District Sri Ganganagar.

2. Sharwan Kumar S/o Maniram, Aged About 27 Years, R/o Gopalsar Police Station Rajiyasar, District Sri Ganganagar.

3. Indraj Bishnoi S/o Shrirampratap, Aged About 28 Years, B/c Bishnoi, R/o Hinjrasar Police Station Rajiysar, District Sri Ganganagar.

----Petitioners Versus State of Rajasthan through P.P.

----Respondents

For Petitioner(s) : Mr. Shree Kant Verma. For Respondent(s) : Ms. Anita Gehlot, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

21/03/2022

Heard learned counsel for the petitioners 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, petitioners are directed to surrender before the

trial court on or before 28.03.2022 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 28.03.2022, the petitoners shall not be arrested in

connection with F.I.R. No.114/2021, P.S. Mahajan, District Bikaner,

(2 of 2) [CRLMB-1152/2022]

for the offences punishable under Sections 341, 323, 342, 435, 365,

382, 143 of the I.P.C.

(MANOJ KUMAR GARG),J 46-prashant/-

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