Rajasthan High Court - Jaipur
Noor Mohd@Kada vs State Of Rajasthan Through Pp on 16 April, 2018
Author: Sabina
Bench: Sabina
(1 of 1 )
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. 2nd BAIL APPLICATION NO.
4679/2018
Noor Mohd. @ Kada S/o Dhabua B/c Meo, R/o Village Banaini
Dhoukala Police Station Sikari Distt. Bharatpur (at Present
Confined At Sub Jail Deeg)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
__________________________________________ For Petitioner : Mr. Rahul Sinsinwar For Respondent : Mr. V.S. Godara, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 16/04/2018 Petitioner has filed this 2nd petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 71/2016 registered at Police Station Sikari, District Bharatpur for offence under Section 332, 353 Indian Penal Code, 1860.
Heard.
Earlier bail petition filed by the petitioner was dismissed by this court in view of his criminal antecedents. There is no change in circumstances warranting interference by this court.
Dismissed.
(SABINA)J. Mohita/74