Arjun Singh vs State
2022 Latest Caselaw 4851 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3963/2022

Arjun Singh S/o Shri Ram Singh, Aged About 37 Years, R/o Miyazlar Jhinjhinyali, Police Station Jaisalmer District Jaisalmar.

(Lodged In Central Jail Jodhpur)

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Hanuman Singh. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/03/2022

The petitioner has been arrested in connection with F.I.R.

No.236/2008, Police Station Soorsagar, District Jodhpur, for the

offences punishable under Sections 380, 120-B of Indian Penal

Code. He has preferred this bail application under Section 439

Cr.P.C.

Counsel for the petitioner submits that the petitioner has

jumped the bail four times and now he is in custody since

09.03.2022. Counsel assures that in future the petitioner will

attend each and every date of hearing before the trial court.

Therefore he may be released on bail.

Learned Public Prosecutor has vehemently opposed the bail

application.

In view of the aforesaid facts and circumstances, no case for

grant of bail is made out.

(2 of 2) [CRLMB-3963/2022]

Accordingly, this bail application under Section 439 Cr.P.C. is

rejected. The trial court is directed to conclude the trial as far as

possible within a period of three months. Copy of this order be

sent back immediately to the trial court.

(MANOJ KUMAR GARG),J 42-prashant/-

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