Rajasthan High Court - Jodhpur
Jitendra vs State on 30 September, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Crl. Miscellaneous Interim Bail Application No. 11903/2019
Jitendra S/o Late Shri Raju Ram, Aged About 23 Years, By Caste
Vishnoi, R/o Village Bawarla, Tehsil And District Jodhpur. (At Present
Lodged At Central Jail Jodhpur).
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Shekhar, petitioner's brother, present
in person.
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 30/09/2019 Heard Mr. Shekhar, petitioner's brother, present in person, as well as the learned Public Prosecutor and perused the material available on record.
The petitioner has been arrested in FIR No. 80/2018 of Police Station, Dangiawas, District Jodhpur for the offences punishable under Sections 342, 364, 302/34 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Having regard to the totality of the facts and circumstances of the case and taking into consideration the fact that since the petitioner has already been allowed to attend last rites ceremony of his father on 21.09.2019 by the trial court, no case for grant of interim bail is made out.
Hence, this interim bail application preferred by the petitioner under Section 439 Cr.P.C. is rejected.
(VIJAY BISHNOI),J SURABHII/10- (Downloaded on 30/09/2019 at 08:57:16 PM) Powered by TCPDF (www.tcpdf.org)