Rambrij Son Of Shri Ramkhiladi vs State Of Rajasthan
2021 Latest Caselaw 7050 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 1502/2021
                                    Rambrij Son Of Shri Ramkhiladi, Resident Of Gaulari Balla Ka
                                    Pura, Police Station Sarmathura, District Dholpur (Raj) (At
                                    Present In District Jail, Dholpur)
                                                                                                         ----Appellant
                                                                         Versus
                                    1.        State Of Rajasthan, Through Pp
                                    2.        Ramvaran Son Of Shri Ramniwas, Aged About 30 Years,
                                              Resident Of Bakhtupura, Police Station Badi Sadar, District
                                              Dholpur (Raj)
                                                                                                      ----Respondents

                                   For Appellant(s)            :     Mr. Anil Jain
                                   For Complainant(s)          :     Mr. Amitabh Jatav
                                   For State                   :     Mr. F. R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

30/11/2021

1. Appellant has preferred this appeal aggrieved by order dated

15.09.2021 passed by Special Judge SC/ST Cases, Dholpur, whereby,

bail application filed by the appellant under Section 439 Cr.P.C. was

rejected.

2. F.I.R. No.56/2021 was registered at Police Station Badi Sadar,

Dholpur for offence under Sections 143, 323, 341, 504 & 506 I.P.C. and

Sections 3(1) (r), 3(1)(s) of SC/ST Act.

3. No ground is made out for entertaining the present appeal as the

first appeal of the appellant was dismissed as withdrawn on 28.06.2021

and there is no change in circumstance necessitating entertaining this

appeal.

4. This Criminal Misc. Appeal is accordingly, dismissed.

5. Trial Court is directed to expedite the disposal of the case.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /17

Powered by TCPDF (www.tcpdf.org)