Rajasthan High Court - Jaipur
Aamir vs State Of Rajasthan Through Pp on 15 February, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 1523 / 2018
Aamir S/o Shri Basru, By caste Mev, R/o Milakpur Turk, Thana
Tapukada, District Alwar
(At present confined in Central Jail Sevar Distt. Bharatpur)
----Petitioner
Versus
State Of Rajasthan Through Pp
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.Sanjay Khan For Respondent(s) : Mr.Sudesh Saini,PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 15/02/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.367/2017 was registered at Police Thana Mathura Gate, Bharatpur for offence under Sections 379 & 420 I.P.C.
3. No case for entertaining the bail is made out as the petitioner has criminal antecedents of hanging the ATM Machine and has withdrawn Rs.10,00,000/- from the account of various persons. Three ATM cards have also been recovered from him.
4. The bail applications is rejected.
(PANKAJ BHANDARI), J.
teekam/33