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Judgment
12 paragraphs · 365 wordsJUDGMENTTAG-
JUDGMENTÂ Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
The present application for anticipatory bail under Section 438 of Cr.P.C. has been filed by the petitioner apprehending his arrest in connection with F.I.R. No. 25/2019, Police Station Udaimandir, District Jodhpur for the offences under
Sections 379 and 411 of I.P.C.
Heard. Perused the material available on record.
Learned Public Prosecutor has vehemently opposed the bail application.
Having regard to the nature of accusation, the gravity of the offence, material on record in support thereof and taking into consideration the totality of the facts and circumstances of the present case, without expressing any opinion on the
merits of the case, I am not inclined to extend the benefit under Section 438 of Cr.P.C. to the petitioner.
Accordingly, the present anticipatory bail application preferred by the petitioner under Section 438 of Cr.P.C. is hereby rejected.
However, it is submitted on behalf of the petitioner that petitioner is ready to surrender before the concerned court, which may consider his bail application on the same day.
Taking into consideration the facts and circumstances of the present case and in the interest of justice, it is directed that if the petitioner - Oma Ram S/o Ananda Ram surrenders before the trial Court on or before 17.03.2020 and files a regular
bail application, the concerned trial Court shall consider his bail application preferably on the same day in accordance with law.