[email protected] S/O Heera Lal vs State Of Rajasthan
2021 Latest Caselaw 910 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Second Bail Application No.
                                                                   1150/2021
                                   [email protected] S/o Heera Lal, Aged About 40 Years, R/o Vill.
                                   Nayagaon Rewatpura Ps Chouth Ka Barwara Dist. Sawai
                                   Madhopur Raj. (At Present Confined In Dist. Jail Sawai
                                   Madhopur)
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

29/01/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.233/2019 was registered at Police Station Chouth

Ka Barwara, District Sawai Madhopur for offence under Sections

143, 302 I.P.C.

3. No ground is made out for entertaining the second bail

application as from the statement of witnesses recorded so far, it

is revealed that the petitioner gave an axe blow on the head of

deceased, which resulted into his death.

4. This second bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /88

Powered by TCPDF (www.tcpdf.org)