Rajasthan High Court - Jaipur
Gopal S/O Arjun Singh B/C Thakur vs State Of Rajasthan Through Pp on 7 January, 2019
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 127/2019
Gopal S/o Arjun Singh B/c Thakur, R/o Village Rampura, P.s. Sewar,
Distt. Bharatpur.
Versus
State Of Rajasthan Through Pp, Raj.
For Petitioner(s) : Shri J.K. Moolchandani
For Respondent(s) : Shri R.R. Gurjar, PP
HON'BLE MRS. JUSTICE SABINA Judgment / Order 07/01/2019 Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No.362/2018 registered at Police Station Sewar, District Bharatpur for offences under Sections 143, 323, 341, 379, 427, 452 Indian Penal Code, 1860.
Heard.
As per the prosecution story, petitioner and his co-accused, after entering the hotel of the complainant, had given beatings to him and had damaged the property and had taken away Rs. 15,000/- cash from the safe, Laptop, Mobile Phone etc. Petitioner is specifically named in the FIR.
Keeping in view the seriousness of allegations levelled against the petitioner, no ground for grant of anticipatory bail to him is made out.
Dismissed.
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