Rajasthan High Court - Jaipur
Ghanshyam S/O Fateh Singh Gurjar vs State Of Rajasthan on 20 July, 2022
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
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.
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5. However, trial Court is directed to expedite the disposal of the case.
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