Rajasthan High Court - Jaipur
Usha Mehra vs State Of Rajasthan Through P.P on 16 July, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CR.MISC.BAIL APPLICATION NO.5579/2010
Usha Mehra Vs. State of Rajasthan
Date of order : 16/07/2010.
HON'BLE MR.JUSTICE MOHAMMAD RAFIQ
Mr. B.S. Chauhan for accused petitioner
Mr. G.S. Rathore, Public Prosecutor for the State
****** Petitioner has moved this second application for bail directly before this Court without first approaching the Court of Sessions. Therefore, I do not find any reason to entertain this bail application. Consequently, this bail application is dismissed with the observation that the petitioner should first approach the Court of Sessions.
(MOHAMMAD RAFIQ), J.
thanvi