Rajasthan High Court - Jaipur
Balram Jakhar Allias Bachchiya vs State Of Rajasthan Through P P on 11 September, 2017
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous IIIrd Bail No. 9977 / 2017
Balram Jakhar @ Bachchiya S/o Shri Kesharam Jat B/c Jat, R/o
Kadam Ka Bas, Tehsil Dhod, Police Station Sadar, District Sikar,
Raj. (At Present Confined in District Jail, Sikar).
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Vijay Poonia For Respondent(s) : Mr. R.R. Gurjar-P.P. _____________________________________________________ HON'BLE MRS. JUSTICE SABINA Order 11/09/2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 15/2015 registered at Police Station Udhyog Nagar, Distt. Sikar, for offences under Sections 419, 420, 467, 468, 471, 120-B of Indian Penal Code, 1860.
Learned counsel for the petitioner has submitted that it is a case of version and cross version. Petitioner is in custody since 28.01.2017. Co-accused Kishor Meel has been granted bail by this court.
Learned State Counsel on the other hand has opposed the petition and has submitted that the petitioner is a habitual offender and is involved in ten other criminal cases.
(2 of 2) [CRLMB-9977/2017] Keeping in view the antecedents of the petitioner, no ground for grant of bail to him is made out.
Dismissed.
(SABINA) J.
Sudha/34