Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 17]

Rajasthan High Court - Jodhpur

(Praveen Andoji @ Kanti Lal @ Vijay Singh ... vs . State Of Raj.) on 24 August, 2015

12
           IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                JODHPUR

             S.B.CRIMINAL MISC. BAIL APPLICATION NO.6840/2015
          (Praveen Andoji @ Kanti Lal @ Vijay Singh & Anr.   Vs. State of Raj.)


                           Date of Order     ::    24.08.2015


                      HON'BLE MS.JUSTICE NIRMALJIT KAUR

Mr.Love Jain for Mr.Deepak Menaria, counsel for the petitioners. Mr.A.S.Rathore, counsel for the State.

<><><><> The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.173/2015, Police Station Bhopalpura, District Udaipur for the offence under Sections 420, 406, 120-B of the IPC.

The matter is still under investigation. No ground is made out to release the petitioner on bail.

Dismissed accordingly.

(NIRMALJIT KAUR), J.

NK