Rajasthan High Court - Jaipur
Shri Kishan And Anr vs State Of Rajasthan Through Pp on 9 March, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B.CRIMINAL MISC. 3RD BAIL NO.3284/2017
1. Shri Kishan Son of Birdhi Lal, by Cast-teli,, R/o Hilvue Colony Chhabara, Police Station Chhabara, District Baran (raj.) (accused in Sub Jail Chhabara)
2. Mangi Bai Wife of Shri Kishan, by Cast-Teli, R/o Hilvue Colony Chhabara, Police Station Chhabara, District Baran (raj.) (accused in Sub Jail Chhabara) Versus State of Rajasthan Through P.P. For Petitioner(s) : Shri A.K. Khan For State : Shri R.R. Baisla P.P. HON'BLE MRS. JUSTICE SABINA Order 9/3/2017 Petitioners have filed this petition under Section 439 Code of Criminal Procedure 1973 seeking regular bail in F.I.R. No. 71/2016 registered at Police Station Chhabra, Baran, for offence under Section 304B, 498A Indian Penal Code 1860.
Heard.
Petitioners are the father-in-law and mother-in- law of the deceased. Deceased had died on account of strangulation. It is the case of the prosecution that the deceased was being harassed on account of demand of dowry.
Keeping in view the seriousness of allegations levelled against the petitioners, no ground for grant of bail to them is made out.
Dismissed.
(SABINA)J. Mrg.