Shakti Singh Son Of Shri Vikram ... vs State Of Rajasthan
2022 Latest Caselaw 5424 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Second Bail Application No.
                                                                  11344/2022

                                   Shakti Singh Son Of Shri Vikram Singh, Resident Of Pura Badi
                                   Police Station Sadar, Sikar At Present Resident Of Ward No. 28
                                   Ramlila Medan Sikar Police Station Kotwali, Sikar, District Sikar
                                   (Raj.) ( At Present Confined In District Jail Sikar)
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through P.p.
                                                                                                    ----Respondent

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

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/08/2022

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.273/2021 was registered at Police Station Kotwali,

Sikar for offence under Sections 452 & 307 I.P.C.

3. From the evidence adduced, it is evident that the petitioner

has stabbed two females and the stab wound which has been

caused to a female is dangerous to life, hence, I am not inclined to

entertain the present second bail application.

4. Accordingly the present second bail application is dismissed.

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

(PANKAJ BHANDARI),J

ARTI SHARMA /37

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