Jai Harishankar S/O Late Shri ... vs Vikram Singh Chauhan S/O Shri ...
2021 Latest Caselaw 2490 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                     S.B. Criminal Bail Cancellation Application No. 120/2018
                                    Jai Harishankar S/o Late Shri Surajmal, R/o 112 Hanuman Vatika

                                    Sushilpura Jaipur
                                                                                                            ----Petitioner
                                                                        Versus
                                    1.       Vikram Singh Chauhan S/o Shri Magan Singh Chauhan,

                                             Aged About 46 Years, R/o House No 22 Bhuvnehswari

                                             Vatika Road Police Station Sanganer Sadar Distt. Jaipur
                                    2.       State Of Raj. Through Pp, Raj.
                                                                                                     ----Respondents

For Complainant- : Mr. Dinesh Bishnoi, through VC Petitioner(s) For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

28/06/2021

1. Complainant-Petitioner has filed this bail cancellation

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

2. F.I.R. No.772/2016 was registered at Police Station Siprapath

Jaipur for offence under Sections 323, 341, 504 I.P.C. and Section

3(1)(D) of SC/ST Act.

3. In view of the facts that this case is triable by First Class

Magistrate, that bail was granted by this Court on 14.03.2018 and

that a period of more than three years has lapsed, this Court is

not inclined to cancel the bail at this belated stage.

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

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /1

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