Rajasthan High Court - Jodhpur
Khimanshu Gehlot vs State Of Rajasthan on 22 January, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 895/2019
Khimanshu Gehlot S/o Shri Dharmendra Gehlot, Aged About 22
Years, B/c Mali, R/o Hanuman Bhakri, Nai Sadak, Police Station
Sadar Bazar, Jodhur, Rajasthan
(Presently Lodged At Central Jail Jodhpur)
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Manish Tak
For Respondent(s) : Mr. A.S. Rathore, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 22/01/2019 Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.
The petitioner has been arrested in FIR No.206/2017 of Police Station Sardarpura, District Jodhpur for the offences punishable under Sections 302/34 and 120-B IPC and Section 3/25 of Arms Act. He has preferred this interim bail application under Section 439 Cr.P.C.
Having regard to the totality of the facts and circumstances of the case and looking to the nature of accusation and gravity of the offence, without expressing any opinion on the merits of the case, I am not inclined to grant bail under Section 439 Cr.P.C. to the petitioner.
(2 of 2) [CRLMB-895/2019] Accordingly, the interim bail application preferred by the petitioner under Section 439 Cr.P.C. is rejected.
(VIJAY BISHNOI),J Abhishek Kumar S.No.60 Powered by TCPDF (www.tcpdf.org)