Rajasthan High Court - Jodhpur
Dhanraj vs State on 3 August, 2016
[1]
47
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S. B. CRIMINAL MISC. BAIL APPLICATION NO. 6813/2016 (Dhanraj Vs. State of Rajasthan) Date of order :: 03.08.2016 HON'BLE MS. JUSTICE NIRMALJIT KAUR Mr. Rakesh Matoria, counsel for the petitioner. Mr. K.V. Vyas, Public Prosecutor, for the State.
<><><><> The present bail application has been filed under Section 439 of Cr.P.C. The petitioner has been arrested in connection with FIR No. 140/2016, Police Station Kotdi, District Bhilwara for the offence under Section 306 I.P.C.
The matter is still under investigation. No ground to release the petitioner on bail is made out.
Dismissed accordingly.
(NIRMALJIT KAUR), J.
IK