Rajasthan High Court - Jaipur
Deendar vs State Of Rajasthan Through Pp on 19 September, 2016
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JAIPUR BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.6519/2016
Deendar S/o deen Mohammad, by caste Mev, R/o Khohari Kalan,
Police Station Tapkukada, District Alwar, Rajasthan.
V/s.
State of Rajasthan through P. P.
Date of Order: September 19, 2016
HONBLE MRS. JUSTICE SABINA
Mr. Omveer Saini on behalf of
Mr. Hanish Khan, for the petitioner.
Mr. Ram Ratan Gurjar, P.P. for the State.
Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No.791/2013 registered at Police Station Bhiwadi, District Alwar for offences u/Ss. 279, 336, 379, 120-B Indian Penal Code 1860 Section 29, 31, 32, 33, 41, 42 Forest Act 1953, Section 21 (4) Mines and Minerals (Development and Regulation) Act, 1957, Section 48, 68 The Rajasthan Minor Concession Rules, 1986.
Heard.
As per the prosecution story stolen stones were recovered from the vehicle in question. Petitioner is the owner of the said vehicle.
Hence, no ground for grant of anticipatory bail to the petitioner is made out. Dismissed.
(SABINA),J.
Tanwar/-
P.A. Item No.2