Rajasthan High Court - Jaipur
Bhupendra Singh Aswal@Bhoopi vs State Of Rajasthan Through Pp on 30 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 5283/2018
Bhupendra Singh Aswal @ Bhoopi S/o Late Shri Bachchan Singh
B/c Thakur, Aged About 33 Years, R/o House No. 37, Guru Arjun
Nagar, Bharat Petrol Pump, Police Station Jagadari Distt. Yamuna
Nagar, Haryana At Present I.t. Expert, Meera I.t.i. Center
Lohagal, Ajmer (At Present Confined At Central Jail, Ajmer)
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Choth Mal Bikudia For Respondent(s) : Mr. R.R. Singh Rathore, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 30/04/2018
1. Petitioner has filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No.92/2018, was registered at Police Station Christiangunj, Ajmer for offence under Sections 419, 420, 465, 467, 468, 472, 473, 477, 379, 201 I.P.C. and Section 43, 66, 66D of I.T. Act and Section 3/6 of Rajasthan Sarvajanik Pariksha (P.O.A.).
3. No case for grant of bail to the petitioner is made out as the matter is still at the stage of investigation.
4. The criminal misc. bail application is, accordingly, rejected.
(2 of 2) [CRLMB-5283/2018]
5. However, petitioner would be free to move fresh bail application after filing of Challan.
(PANKAJ BHANDARI),J Arti/93