Rajasthan High Court - Jodhpur
Balkishan vs State Of Rajasthan. on 29 July, 2015
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Misc. Bail Application No.6029/2015
Balkishan vs State of Rajasthan.
Date of Order :: 29.07.2015
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Mr.Vijay Raj Bishnoi for the applicant. Mr. C.S. Ojha PP.
<><><> Heard learned counsel for the applicant as well as learned Public Prosecutor.
At this stage, I am not inclined to grant bail to the applicant accused. Hence, the instant bail application is hereby dismissed. However, the petitioner will be at liberty to file fresh bail application after filing challan.
(GOPAL KRISHAN VYAS),J.
sudhir