Rajasthan High Court - Jodhpur
Ashok Kumar & Anr vs State on 7 June, 2017
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 5035 / 2017
1. Ashok Kumar Mundel S/o Ramniwas Mundel, Aged About 27
Years
2. Ramkarna Khoja S/o Duda Ram Khoja, Aged About 41
Years, By Caste Jat, Resident of Village Khangta Tehsil Pipar
City District Jodhpur.
----Petitioners
Versus
The State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Vikas Bijrania
For Respondent(s) : Mr. O. P. Rathi, Public Prosecutor
Mr. Shekhar Mewara, for the complainant
_____________________________________________________
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR VJ
Order 07/06/2017 The present bail application has been filed under Section 438 Cr.P.C. on behalf of the petitioners in connection with F.I.R. No.344/2015, Police Station Pipar City, District Jodhpur, for the offences under Section 3/7 Essential Commodities Act & Sections 420, 467, 468, 471, 120-B IPC.
Heard the learned counsel for the petitioners as well as the learned Public Prosecutor and perused the material available on record.
Having regard to the totality of the facts and circumstances of the case and looking to the nature of accusation and gravity of (2 of 2) [CRLMB-5035/2017] the offence, without expressing any opinion on the merits of the case, I am not inclined to grant bail under Section 438 Cr.P.C. to the petitioners.
Accordingly, the application preferred by the petitioners under Section 438 Cr.P.C. is dismissed.
(VINIT KUMAR MATHUR), VJ.
Solanki Sunil/-
74