Laxmi W/O Pati Ram vs State Of Rajasthan
2021 Latest Caselaw 706 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

  S.B. Criminal Bail Cancellation Application No. 120/2020
Laxmi W/o Pati Ram, Aged About 35 Years, R/o Bhil Gavan

(Miyapura) Ps Sadar Dholpur Dist. Dholpur
                                                                         ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through Pp

2.         Rajesh   S/o   [email protected]       Shiv     Narayan,          R/o    Bhil   Gavan

           (Miyanpura) Ps Sadar Dholpur Teh. And Dist. Dholpur

3.         Bhagtu @ Bhagat Singh S/o Ram Ratan, R/o Bhil Gavan

           (Miyanpura) Ps Sadar Dholpur Teh. And Dist. Dholpur
                                                                   ----Respondents

For Complainant- : Mr. Rati Ram Besla present in the Petitioner(s) Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/01/2021

1. Complainant-petitioner has filed this bail cancellation

application under Section 439 (2) Cr.P.C.

2. F.I.R. No.246/2018 was registered at Police Station Sadar

District Dholpur for offence under Sections 143, 323, 341, 302

I.P.C.

3. No ground is made out for entertaining the application for

cancellation of bail as bail application was allowed after hearing

the counsel for the complainant-petitioner and detailed order was

passed.

(2 of 2) [CRLMB-14652/2020]

4. Accordingly, Criminal Misc. Bail Cancellation Application is

dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /21

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