Rajasthan High Court - Jodhpur
Jaipal @ Jp vs State Of Rajasthan on 18 July, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 8495/2019
Jaipal @ Jp S/o Sh. Radhyshyam, Aged About 30 Years, B/c
Valmiki, R/o W.no. 1, Alenabad, Teh. Alenabad, Dist. Sirsa
(Haryana) (At Present Lodged In Dist. Jail, Hanumangarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ashok Kumar
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 18/07/2019 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.641/2018 of Police Station Hanumangarh Junction, District Hanumangarh for the offences punishable under Sections 392, 336, 34 IPC. He has preferred this bail application under Section 439 Cr.P.C.
It is noticed that the trial court has already allowed the petitioner to attend the funeral of his father, therefore, no case for grant of interim bail is made out.
Hence, the interim bail application preferred by the petitioner under Section 439 Cr.P.C. is rejected.
(VIJAY BISHNOI),J Surabhii/190- (Downloaded on 01/09/2019 at 10:45:01 PM) Powered by TCPDF (www.tcpdf.org)