PREM GIRI, S/O SHIVDAN GIRI Vs. THE STATE OF RAJASTHAN
LAWS(RAJ)-2018-2-311
HIGH COURT OF RAJASTHAN
Decided on February 05,2018

Prem Giri, S/O Shivdan Giri Appellant
VERSUS
The State Of Rajasthan Respondents

JUDGEMENT

GOPAL KRISHAN VYAS,J. - (1.) Heard learned counsel for the accused petitioner, learned Public Prosecutor so also learned counsel for the complainant.
(2.) After perusing the order impugned and considering the facts and circumstances of the case, I am not inclined to grant anticipatory bail to the accused petitioner, hence, the instant application for anticipatory bail is hereby dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.