Keval Singh Son Of Shri Harivilas vs State Of Rajasthan
2021 Latest Caselaw 2 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                               12282/2020

Keval Singh Son Of Shri Harivilas, Residence Of Laykapura Ki
Thar, Kasiyapura, Police Station Rajakhera, District Dholpur,
Rajasthan (Accused Petitioner Is Presently Confined At Distt. Jail
Dholpur Raj)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                      ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 12283/2020 Anganlal Son Of Shri Harvilas, Residence Of Laykapura Ki Thar, Kasiyapura, Police Station Rajakhera, District Dholpur, Rajasthan (Accused Petitioner Is Presently Confined At Distt. Jail Dholpur Raj)

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Harsh Vardhan Sharma through VC Mr. Neeraj Sharma through VC For Complainant(s) : Mr. Govind Upadhyay through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/01/2021

1. Petitioners have filed these bail applications under Section

439 Cr.P.C.

2.     F.I.R.   No.119/2020       was      registered            at   Police   Station


                                                                        (2 of 2)                     [CRLMB-12282/2020]

Rajakhera Dholpur for offence under Sections 147, 148, 149, 452,

302 I.P.C.

3. It is contended by counsel for the petitioners that no overt

act is assigned to the petitioners.

4. Learned Public Prosecutor and counsel for the complainant

have opposed these bail applications. It is contended that it is a

case of honour killing. Petitioners are named in the F.I.R.

Petitioners alongwith other co-accused took away the deceased

from the house and gave beatings to the deceased, as a result of

which deceased died. Thereafter, they brought their own female

relative and also killed her at the same spot.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

complainant and learned Public Prosecutor, I am not inclined to

entertain these bail applications.

7. These bail applications are, accordingly, dismissed.

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

ARTI SHARMA /25-26

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