Manju W/O Shri Chandrabhan Singh vs State Of Rajasthan
2021 Latest Caselaw 2143 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1163/2021

Manju W/o Shri Chandrabhan Singh, R/o Ranjeetpura Ps Kolari
Dist. Dholpur Raj. (At Present In Dist. Jail Dholpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Dushyant Jain For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.232/2020 was registered at Police Station Kolari,

Dholpur for offence under Sections 363 I.P.C.

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

has been falsely implicated in this case.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner has murdered a two year old child. A

knife and a bed-sheet have been recovered at the instance of

petitioner and from the postmortem report also, it is revealed that

the deceased has burnt abrasion wound. It is also contended that

the deceased, a two year old child was murdered by the petitioner

and her body was thrown fifty to sixty meter away from the house

(2 of 2) [CRLMB-1163/2021]

of the deceased.

5. I have considered the contentions.

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 /14

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