Ghanshyam S/O Fateh Singh Gurjar vs State Of Rajasthan
2022 Latest Caselaw 4990 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                               7343/2022

Ghanshyam S/o Fateh Singh Gurjar, Aged About 26 Years, R/o

Akbarpur, Thana Mahaveer Ji, District Karauli. (At Present

Confined In Dist. Jail Karauli)
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P.
                                                                 ----Respondent

For Petitioner(s) : Mr. Sudesh Kumar Saini Mr. Pankaj Kumar Verma For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/07/2022

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.67/2020 was registered at Police Station

Mahaveerji, District Karauli for offence under Sections 143, 498-A,

302, 201 I.P.C. and Section 4 of Dowry Prohibition Act, 1961.

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

application as the deceased was cremated without waiting for the

relatives of deceased.

4. Accordingly, present Criminal Misc. Third Bail Application is

dismissed.

(2 of 2) [CRLMB-7343/2022]

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

the case.

(PANKAJ BHANDARI),J

ARTI SHARMA /58

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