Rajasthan High Court - Jaipur
Balram Sharma vs State Of Rajasthan Through P P on 28 April, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.5772/2017
Balram Sharma S/o Shri Babulal Sharma B/c Brahmin, Aged
About 45 Years, R/o Village Sitaram Ji Ka Nagla, Kathumar Road,
Ganjkherali, Police Station Kathumar, Distt. Alwar (raj.) (at
Present Confined in Central Jail Jaipur)
Versus
State of Rajasthan Through P.P.
Date of Order: April 28, 2017
HON'BLE MRS. JUSTICE SABINA
Mr. Nikhlesh Katara, for the petitioner.
Mr. V.S. Godara, P.P. for the State.
Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in FIR No.03/2017 registered at Police Station S.O.G., District Jaipur, for offences u/S. 384, 388, 389 and 120-B Indian Penal Code 1860.
Learned counsel for the petitioner has submitted that he does not press the petition on merits, as this stage.
Learned counsel for the petitioner has submitted that the marriage of the nephew of the petitioner is fixed for 29.4.2017. Learned counsel has submitted that the petitioner be granted interim bail for five days to enable the petitioner to attend the marriage of his nephew.
Accordingly, without expressing any opinion on merits of the case, it is ordered that the petitioner be admitted to interim bail subject to satisfaction of the Trial Court. Petitioner is directed to surrender before the Trial Court on 4.5.2017 at 10.00 a.m. Petition Stands disposed of accordingly.
(SABINA),J.
Tanwar/-
P.A. Item No.55