Shravan S/O Shri Girdhari vs State Of Rajasthan
2021 Latest Caselaw 556 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

     S.B. Criminal Bail Cancellation Application No. 84/2020

Shravan S/o Shri Girdhari, R/o Balapura Tehsil And Dist.

Indragarh Dist. Bundi Raj.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through PP
2.     Meghraj S/o Balkishan, R/o Balapura Ps Indragarh Dist.

       Bundi Raj.
3.     Ramlal S/o Balkishan, R/o Balapura Ps Indragarh Dist.

       Bundi Raj.
4.     Jagdish S/o Bhairulal, R/o Balapura Ps Indragarh Dist.

       Bundi Raj.
5.     Laxman S/o Dhulaji, R/o Balapura Ps Indragarh Dist.

       Bundi Raj.
6.     Sajjan S/o Govind @ Shankar, R/o Balapura Ps Indragarh

       Dist. Bundi Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Krishna Verma Advocate on behalf of Mr. Nirmal Kumar Goyal Advocate For Respondent(s) : Mr. Pankaj Agarwal for the State.

HON'BLE MRS. JUSTICE SABINA

Judgment / Order

20/01/2021

Petitioner has filed this petition under Section 439(2) Code of

Criminal Procedure, 1973 seeking regular bail in F.I.R.

No.254/2019 registered at Police Station Indragarh, District Bundi

for offence under Sections 147, 148, 149 and 302 of Indian Penal

Code, 1860.

                                                                           (2 of 2)                [CRLBC-84/2020]



                                         Heard.

No ground for cancellation of bail granted to respondent

Nos.2 to 6 is made out.

Dismissed.

(SABINA),J

Sanjay Kumawat-7

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