DHEERAJ BHADVIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 5/2/2018 passed by the High Court of Judicature for Rajasthan at Jodhpur in S.B. Criminal Misc. Bail No.9433 of 2017.

(3.) Apprehending arrest in connection with crime registered pursuant to First Information Report No.345/2017 dtd. 19/8/2017 lodged with Police Station Ambamata, District Udaipur, Rajasthan, for the offence punishable under Sec. 306 IPC, the appellant preferred an application for anticipatory bail in terms of Sec. 438 of the Code of Criminal Procedure, 1973. The application having been rejected by the High Court, the present appeal has been preferred.