Rajasthan High Court - Jaipur
Machindra Alias Mahendra Nath vs State Of Raj Asthan Through Pp on 18 April, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. CR.MISC.BAIL APPLICATION NO.2873/2011 Machindra @ Mahendra Nath Vs. State Date of order : 18/4/2011. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri B.L. Dhakar for the petitioner.
Shri Sanjeev Kumar Mahala, P.P. for the State.
****** On hearing the learned counsel for the petitioner and learned PP for the State, I am not inclined to enlarge the petitioner on bail at this stage. The bail application is dismissed. However, petitioner may again renew his prayer for bail before the Court of Sessions after the statement of prosecutrix is recorded.
(MOHAMMAD RAFIQ), J.
RS/