AMARCHAND SON OF SHRI KALU LAL MEENA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2017-10-58
HIGH COURT OF RAJASTHAN
Decided on October 09,2017

Amarchand Son Of Shri Kalu Lal Meena Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C., 1973
(2.) F.I.R. No. 88/2017 was registered at Police Station Jawar Mines (Raj.) for offence under Section 3/7 of the Essential Commodities Act, 1955.
(3.) It is contended by counsel for the petitioner that petitioner has joined the investigation. Matter is triable by First Class Magistrate. Petitioner is not required for further investigation. No useful purpose would be served in arresting the petitioner.;


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