Rajasthan High Court - Jaipur
Ramakhtyar Singh vs State Of Rajasthan Through Pp on 5 October, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Cr. Misc. Bail Application No. 13008/2017. Ramakhtyar Singh S/o Shri Chitra Singh B/c Gurjar, R/o Village Chatri Ka Pura (Jaitpur), Police Station Diholi, District Alwar, Raj.
Versus State of Rajasthan Through P.P. For Petitioner(s) : Shri Azad Ahmed For State : Shri R.R. Gurjar, P.P. HON'BLE MRS. JUSTICE SABINA Order 5.10.2017 Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No. 118/2017 registered at Police Station Diholi, District Dholpur, for offence under Section 379, 120B Indian Penal Code 1860, Section 29, 51, 52 Wild Life (Protection) Act, 1972 and Section 41, 42 of Rajasthan Forest Act, 1953.
Heard.
As per the prosecution story accused were illegally taking away sand etc. from the forest area. Petitioner had managed to escape from the spot. Petitioner is specifically named in the FIR.
Keeping in view the seriousness of allegations levelled against the petitioner, no ground for grant of anticipatory bail to him is made out.
Dismissed.
(SABINA)J. MRG./25