Rajasthan High Court - Jaipur
Mukesh Bairwa vs State Of Rajasthan Through Pp on 14 February, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Cr. Misc. Bail Application No.770/2012(D) Mukesh Bairwa Vs. State of Rajasthan through Public Prosecutor Date of Order ::: 14.02.2012 Hon'ble Mr. Justice Mohammad Rafiq Dr. Mahesh Sharma, counsel for petitioner Shri Mahendra Meena, Public Prosecutor #### By the Court:-
On hearing learned counsel for petitioner as well as learned Public Prosecutor and perusing the material on record, I am not inclined to enlarge the petitioner on bail under Section 438 Cr.P.C. The bail application is dismissed. However, the petitioner, if so desires, may surrender before the court below and move application for bail, which court may decide the same in accordance with the law at the earliest.
(Mohammad Rafiq) J.
//Jaiman//coup.1 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Giriraj Prasad Jaiman PS-cum-JW