Rajasthan High Court - Jaipur
Chen Singh vs State Of Rajasthan Through Pp on 16 February, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CR.MISC.BAIL APPLICATION NO.1122/2012. Chain Singh Vs. State of Rajasthan Date of order : 16/2/2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Shamsuddin Ansari for the petitioner. Shri G.S. Fauzdar, Public Prosecutor for the State.
****** Upon hearing learned counsel for the petitioner, learned Public Prosecutor for the State and considering the facts and circumstances of the present case, I am not inclined to release him on bail. This bail application under Section 439 Cr.P.C. is accordingly rejected. Petitioner may again apply for bail after filing of challan before the trial court itself.
(MOHAMMAD RAFIQ), J.
Anil/50 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum J