Rajasthan High Court - Jaipur
Amit Kumar vs State Of Rajasthan Through Pp on 16 January, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 17779 / 2017
Amit Kumar S/o Mahtab Singh B/c Jat, Aged About 32 Years, 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. Kapil Gupta For Respondent(s) : Mr. Sudesh Saini, PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 16/01/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.235/2017 was registered at Police Station Khairthal Alwar for offence under Sections 302, 201 of I.P.C.
3. No case is made out for entertaining the bail of the petitioner as the dead body has been recovered at the instance of the petitioner.
4. The criminal misc. bail application is, accordingly, rejected.
(PANKAJ BHANDARI), J.
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