Premsagar @ Fattal S/O Roop Singh vs The State Of Rajasthan
2021 Latest Caselaw 6890 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                9215/2021

Premsagar @ Fattal S/o Roop Singh, R/o Manema Police Station

Sadar Hindaun City, Karauli (At Present Accused Confined In

Hindaun City Sub Jail)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

24/11/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.93/2020 was registered at Police Station Sadar

Hindaun City, District Karauli for offence under Sections 498-A,

304-B & 201 I.P.C.

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

application as the first bail application was dismissed on the

ground that deceased was cremated without waiting for the family

members of deceased. It was an unnatural death and it was the

duty of petitioner to have inform the police and get postmortem

conducted.

4. Accordingly, this second bail application is dismissed.

(2 of 2) [CRLMB-9215/2021]

5. However, trial Court is directed to expedite the disposal of

the case.

(PANKAJ BHANDARI),J

ARTI SHARMA /8

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