Citation : 2021 Latest Caselaw 2491 Raj/2
Judgement Date : 28 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Bail Cancellation Application No. 121/2018
Jai Harishankar S/o Late Shri Surajmal, R/o 112 Hanuman Vatika
Sushilpura Jaipur
----Petitioner
Versus
1. Sanjay Singh Chauhan S/o Shri Vikram Singh Chauhan,
R/o House No 22 Bhuvneshwari Vatika Road Police Station
Sanganer Sadar Distt. Jaipur Presently Residign At 155A
Dadu Dayal Patel Nagar Police Station Muhana Jaipur Raj.
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 09.07.2018 and
that a period of 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 /2
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