Rajasthan High Court - Jaipur
Fakruddin@Fakru Khan S/O Shri Hurmat vs State Of Rajasthan on 22 July, 2020
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 6252/2020
Fakruddin@fakru Khan S/o Shri Hurmat, Aged About 32 Years,
R/o Alapur Mev Tehsil Tijara Dist. Alwar
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Harendra Singh (through V.C.) For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 22/07/2020 Heard learned counsel for the petitioner through Video Conferencing.
This Criminal Misc. Bail Application has been brought under Section 438 of Cr.P.C., seeking anticipatory bail in connection with FIR No.351/2019 registered at Police Station Shahjahanpur, District Alwar for offence under Sections 332, 353 and 307 IPC, Section 3/25 Arms Act and Section 5/8 of Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995.
It has been submitted on behalf of the petitioner that the petitioner has been falsely implicated in this case. This is a case of no injury. There is no evidence available on record against the accused-petitioner.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 23/07/2020 at 09:22:55 PM)
(2 of 2) [CRLMB-6252/2020] Perused the case diary. The matter has been registered under Sections 332, 353 & 307 IPC and Section 3/25 Arms Act and Sections 5/8 RBA Act. As per the factual report, seven other criminal cases are pending against the accused-petitioner.
Looking to the overall facts and circumstances of the case, no ground is made out for allowing the present bail application under Section 438 Cr.P.C.
Hence, the bail application is rejected.
(MANOJ KUMAR VYAS),J Arun/52 (Downloaded on 23/07/2020 at 09:22:55 PM) Powered by TCPDF (www.tcpdf.org)