Ajay Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 1423 Raj

[2023/RJJD/004149]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15184/2022

Ajay Kumar S/o Hari Singh @ Heer Singh, Aged About 25 Years, Radhabadi Teh. Rajgarh Dist. Churu Rajasthan.

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


For Petitioner(s)         :     Mr. S. K. Verma
For Respondent(s)         :     Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

06/02/2023

This anticipatory bail application under Section 438 Cr.P.C.

has been filed by the petitioner against the order dated

04.11.2022 passed by learned Additional Session Judge No.1

Rajgarh, District Churu in Bail Application No. 324/2022 arising

out of FIR No.153/2020 registered at Police Station Hamirwas,

District Churu for the offences punishable under Sections 459,

341, 323, 325, 326, 143 of IPC.

Learned counsel for the petitioner submits that the petitioner

is a student and has been entangled in the present case to take

vengeance. However, it is submitted on behalf of the petitioner

that the petitioner is ready to surrender before the concerned

court, which may consider his bail application on the same day.

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the fact and circumstances of the

case, in the interest of justice, it is directed that if the petition er

[2023/RJJD/004149] (2 of 2) [CRLMB-15184/2022]

surrenders before the learned trial court on or before 15.02.2023

and files a bail application, the learned Trial court concerned shall

consider his bail application preferably on the same day in

accordance with law.

The present bail application is disposed of accordingly.

(MADAN GOPAL VYAS),J 155-nidhi/-

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