Bhojraj Singh S/O Shri Mul Singh ... vs State Of Rajasthan on 9 May, 2019

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Rajasthan High Court - Jaipur

Bhojraj Singh S/O Shri Mul Singh ... vs State Of Rajasthan on 9 May, 2019

Bench: Pankaj Bhandari

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

S.B. Criminal Miscellaneous Second (Interim) Bail Application No.
                                6004/2019

Bhojraj Singh S/o Shri Mul Singh Shekhawat, Aged About 32
Years, R/o Village Roru Chhoti, Tehsil Laxmangarh, District Sikar.
(Accused At Present Confined In District Jail, Sikar)
                                                                       ----Petitioner
                                   Versus
State Of Rajasthan, through P.P.
                                                                     ----Respondent

For Petitioner(s) : Mr. Amit Singh Shekhawat. For Complainant : Mr. Arvind Bhadu, PP.

For State                 :    Mr. Pankaj Gupta.



          HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

09/05/2019

1. Petitioner has filed this second interim bail application under Section 439 of Cr.P.C. seeking interim bail for a period of one month on account of marriage of his younger brother.

2. F.I.R. No.210/2017 was registered at Police Station Laxmangarh, Sikar, for offence under Sections 147, 148, 149, 302, 341, 323, 427 of I.P.C.

3. Counsel for the complainant has opposed the second interim bail application. His contention is that on account of marriage of petitioner's brother, interim bail cannot be granted. The petitoner has brutally murdered an Army Personnel. From the Marriage invitation card, it is revealed that there are many family members. (Downloaded on 29/06/2019 at 12:08:10 AM)

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4. Learned Public Prosecutor has opposed the second interim bail application. He informed the Court that the case pertains to murder of a neighbour and in case petitioner is given interim bail, there are chances of breach of peace.

5. I have considered the contentions.

6. In view of the fact that marriage of petitioner's brother is to be solemnized and there are many family members, I do not deem it proper to allow the interim bail application.

7. The second interim bail application is accordingly dismissed.

(PANKAJ BHANDARI),J CHANDAN /112 (Downloaded on 29/06/2019 at 12:08:10 AM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur