Banwari S/O Nenuram vs State Of Rajasthan
2021 Latest Caselaw 75 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               12557/2020

Banwari S/o Nenuram, Aged About 36 Years, R/o Jagjeevan Ram
Colony Baran Ps Kotwali Baran Dist. Baran Raj. (At Present
Confined In Dist. Jail Baran)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Khizer Iqbal Khan through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.258/2020 was registered at Police Station Kotwali

Baran for offence under Sections 341, 323, 307, 504, 34 I.P.C.

3. It is contended by counsel for the petitioner that the dispute

was between the husband and the wife.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has inflicted a blow with a knife and

as many as eight injuries were caused to wife and injury is also

caused to sister-in-law and one of the injuries caused to the

petitioner's wife is dangerous to life.

5. I have considered the contentions.

(2 of 2) [CRLMB-12557/2020]

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /26

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