Rajasthan High Court - Jodhpur
Navneet Garg vs State Of Rajasthan on 25 July, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Interim Bail Application No.
7522/2019
Navneet Garg S/o Vishnu Kumar Garg, Aged About 32 Years, B/c
Agarwal, R/o Ward No. 16, Sadulshahar, Sriganganagar. (Lodged
In District Jail, Sriganganagar)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Rajender Soni
For Respondent(s) : Mr. Shrawan Bishnoi, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 25/07/2019 Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.
The petitioner has been arrested in FIR No. 410/2018 of Police Station Sadulshahar, District Sriganganagar for the offences punishable under Sections 307, 384, 387, 34, 120-B IPC and Section 27 Arms Act. He has preferred this interim bail application under Section 439 Cr.P.C.
Having regard to the totality of the facts and circumstances of the case and looking to the nature of accusation and gravity of the offence, without expressing any opinion on the merits of the case, I am not inclined to grant interim bail under Section 439 Cr.P.C. to the petitioner.
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(2 of 2) [CRLMB-7522/2019] Accordingly, the interim bail application preferred by the petitioner under Section 439 Cr.P.C. is rejected.
(VIJAY BISHNOI),J SURABHII/13- (Downloaded on 02/09/2019 at 12:03:17 AM) Powered by TCPDF (www.tcpdf.org)