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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

ORDER

S.B. Criminal Misc. Bail Application No.4654/2012 Roshan Jat Vs. State of Rajasthan Date of Order: 29/06/2012.

PRESENT

HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS, V.J. Mr. Farzand Ali, for the petitioners. Mr. Ashok Prajapat, PP for the State. --

Heard learned counsel for the applicant and the learned Public Prosecutor and also perused the material available on record. An FIR (564/2011) has been registered at Police Station- Pratap Nagar, Distict Bhilwara, inter alia, against the applicant herein for commission of offences under Sections 420 and 120-B of IPC and under Sections 3, 4, 5, and 6 of the Prize Chits & Money Circulations Schemes (Bannking) Act, 1978. Having regard to the nature of accusation, the gravity of the offence, material on record 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 protection under Section 438 Cr.P.C. to the applicant. Accordingly, the application preferred by the applicant under Section 438 Cr.P.C. is hereby rejected.

(GOPAL KRISHAN VYAS), V.J.

DJ/-

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