Sanjay Kumar Sharma S/O ... vs State Of Rajasthan
2021 Latest Caselaw 195 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S.B. Criminal Bail Cancellation Application No. 116/2020

Sanjay Kumar Sharma S/o Laxminarayan, R/o Vill. Dungarpur
Tehsil Sangod Dist. Kota
                                                                        ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Sonu Sharma D/o Shivshankar Sharma, R/o Hanuman
       Mandir Police Choki Ke Pass Ps Kotwali Dist. Baran
                                                                     ----Respondents

For Complainant- : Mr. Amit Dadhich through Vc Petitioner(s) For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/01/2021

1. Complainant-Petitioner has filed this bail application under

Section 439(2) Cr.P.C.

2. F.I.R. No.194/2020 was registered at Police Station

Gumanpura District Kota for offence under Sections 306 I.P.C.

3. It is contended by counsel for the complainant-petitioner

that bail was granted to the accused on the basis of suicide note,

whereas in the Charge-sheet, no suicide note has been filed.

4. I have considered the contentions.

5. Bail was granted to a female, whose husband had committed

suicide. Since charge-sheet has been filed, now it would not be

proper to cancel the bail. Moreover grounds for cancellation of bail

are not made out.

(2 of 2) [CRLBC-116/2020]

6. Accordingly, Criminal Misc. Bail Cancellation Application is

dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /6

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