Rajasthan High Court - Jaipur
Amit Kumar vs State Of Rajasthan Through Pp on 12 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail No. 2839/2018
Amit Kumar S/o Shri Mahtab Singh B/c Jat , R/o Umarbas, Police
Station Badda, Distt. Dadri Haryana Presently Confined In Distt.
Jail Alwar
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Satish Kumar Khandal For Respondent(s) : Mr. Sudesh Saini PP.
HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 12/07/2018
1. Petitioner has filed this 2 nd bail application under Section 439 Cr.P.C.
2. F.I.R. No 235/2017 was registered at Police Station Khairthal, Alwar for offence under Sections 302, 201 I.P.C.
3. No case for entertaining the 2 nd bail application is made out, as the 1st bail application was decided on merits by this Court.
4. This 2nd bail application is, accordingly, rejected.
(PANKAJ BHANDARI),J Seema/3 Powered by TCPDF (www.tcpdf.org)