Rajasthan High Court - Jaipur
Ratti vs State Of Rajasthan Through P P on 7 November, 2012
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR O R D E R SB Criminal Misc. IInd Bail Appl. No. 10384/12 Ratti Vs. The State of Rajasthan Date of Order :: 7.11.2012 Hon'ble Mr. Justice Ajay Rastogi Mr. Ankit Khandelwal, for petitioner.
Mr. Sanjeev Mehla, P.P. for State.
Heard learned counsel for the parties and with their assistance, perused the material made available at the time of arguments. After making submissions for some time on instructions the first bail application was dismissed as being withdrawn, however, at the same time bail applicatoin of co accused Salim was considered and he was granted post arrest bail. Counsel submits that though there are four criminal cases registered against the accused petitioner but he has been bailed out in those cases. This cannot be considered to be change in circumstances for the purpose of present bail application. Taking note of nature of accusation, but without expressing any opinion on merits, this Court is not inclined to enlarge the accused petitioner on post arrest bail. Consequently, the bail application stands dismissed.
(Ajay Rastogi), J.
Dsr/ "All corrections made in the judgment/order have been incorporated in the judgment/order being emailed"
Datar Singh P.S.