Rajasthan High Court - Jodhpur
Shakti Singh vs State on 4 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 4350/2018
Shakti Singh Son Of Shri Manohar Singh , By Caste Rajput,
Resident Of Rajputo Ki Bassi, Merta Road, District Nagaur.
Lodged In Sub Jail, Parbatsar
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Dhirendra Singh
For Respondent(s) : Mr. A.S. Rathore-PP
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 04/07/2018 The present second application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.137/2015, Police Station Parbatsar District Nagaur for the offences under Sections 147, 148, 341, 328, 307, 395, 397, 332, 353, 224, 225, 149, 120-B of IPC, section 3 of PDPP Act and section 3/25 of Arms Act.
The bail application of the petitioner has already been canceled by Hon'ble the Apex Court.
No ground to entertain the present bail application is made out.
Dismissed accordingly.
(NIRMALJIT KAUR),J Arvind/32 Powered by TCPDF (www.tcpdf.org)