Lalchand @ Lala vs State
2022 Latest Caselaw 4661 Raj

(1 of 2) [CRLMB-2175/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2175/2022

1. Lalchand @ Lala S/o Sh. Motaram, Aged About 33 Years, R/o 246, Near Sanskrit Pathshala, Lachhasar, Dist. Churu (Raj.).

2. Madanlal @ Madan S/o Sh. Bhagirath, Aged About 32 Years, R/o Village Post Thukariyasar, Dist. Bikaner (Raj.).

3. Parmeshwar Lal S/o Sh. Gumanaram Godara, Aged About 45 Years, R/o Village Post Rajalwara, Teh. Sardarsahar, Dist. Churu (Raj.).

----Petitioners Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Muktesh Maheshwari. For Respondent(s) : Mr. Laxman Solanki, P.P.

Mr. Ajay Kumar Vyas.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/03/2022

This anticipatory bail application has been filed under Section

438 Cr.P.C. by the petitioners apprehending their arrest in

connection with F.I.R. No.212/2021, Police Station Sadar, District

Bikaner for the offences punishable under Sections 420, 406 and

120-B of Indian Penal Code, 1860.

Learned counsel for the petitioners submits that petitioner

No.1- Lalchand @ Lala has already been arrested by the Police.

Hence, the bail application on behalf of petitioner No.1 has become

infructuous.

(2 of 2) [CRLMB-2175/2022]

Accordingly, the bail application under Section 438 Cr.P.C. qua

petitioner No.1-Lalchand @ Lala is dismissed as having become

infructuous.

So, far as petitioner Nos.2 & 3 are concerned, I have

considered the arguments advanced before me and perused the

available on record.

No case for grant of anticipatory bail is made out.

Accordingly, this bail application under Section 438 Cr.P.C. qua

petitioner Nos.2 & 3 namely Madanlal @ Madan & Parmeshwar Lal

respectively, is rejected. However, petitioner Nos.2 & 3 are directed

to surrender before the trial court on or before 04.04.2022 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 04.04.2022, the petitoner Nos.2 & 3 shall not be arrested in

connection with F.I.R. No.212/2021, Police Station Sadar, District

Bikaner for the offences punishable under Sections 420, 406 and

120-B of Indian Penal Code, 1860.

(MANOJ KUMAR GARG),J 53-prashant/-

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