Rajasthan High Court - Jaipur
Mohd. Salman @ Buddi Son Of Mohd. Salim vs State Of Rajasthan Through P.P on 30 October, 2018
Author: Sabina
Bench: Sabina
(1 of 1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. BAIL APPLICATION NO. 13531/2018
Mohd. Salman @ Buddi Son Of Mohd. Salim, Aged About 22 Years,
Resident Of House No. 381, Near Temple Shanicharji, Shanti Colony,
Mohalla Dakotan, Baans Badanpura, Police Station Galtagate, Jaipur
(Raj.) (Petitioner Confined In Central Jail, Jaipur)
----Petitioner
Versus
State of Rajasthan through P.P.
----Respondent
__________________________________________ For Petitioner : Mr. Narendra Kumar Sharma For Respondent : Mr. Ram Ratan Gurjar, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 30/10/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 340/2018 registered at Police Station Galta Gate, District Jaipur for offence under Section 4/25 of Arms Act, 1959.
Present case relates to recovery of a knife from the petitioner.
Learned counsel for the petitioner has submitted that the petitioner has been falsely involved in this case. Petitioner is in custody since 22.08.2018.
Learned state counsel, has opposed the petition and has submitted that the petitioner is a habitual offender and is involved in seven other criminal cases.
Keeping in view the criminal antecedents of the petitioner, no ground for grant of bail to him is made out.
Dismissed.
(SABINA)J. Mohita/113 Powered by TCPDF (www.tcpdf.org)