Rajasthan High Court - Jodhpur
Parsuram vs State on 18 May, 2017
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 3885 / 2017
Parsuram S/o Dungarram,, Aged About 28 Years, B/c - Bheel, R/o
- Sector 5-E, Housing Board, Kudi Bhagtasni, Jodhpur (Raj.) (At
Present Lodged in Dist. Jail Mount Abu Sirohi).
----Petitioner
Versus
State of Rajasthan.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Mohsin Dhera
For Respondent(s) : Mr. A.S.Rathore, P.P. with Mr. Bhupendra
Singh, I.O.
_____________________________________________________
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 18/05/2017 Heard learned counsel for the petitioner and the learned P.P. Perused the material on record.
Bail applications of co-accused Sayed Moinul Haq, Govind Singh and Ramchandra Singh have been rejected by this Court. It is reported that the bail application of Syed Moinul Haq has also been dismissed by the Hon'ble Supreme Court. There is significant evidence to connect the petitioner in the case at hand involving grave and serious allegations of extortion by honey trapping the complainant. Thus, I am not inclined to enlarge him on bail.
Thus, the instant application for bail preferred on behalf of the petitioner Parsuram u/s. 439 Cr.P.C. is dismissed as being devoid of merit.
(SANDEEP MEHTA)J. /sushil/