Rajasthan High Court - Jaipur
Manoj S/O Shri Babulal vs State Of Rajasthan on 20 November, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 1425/2020
Manoj S/o Shri Babulal, Aged About 26 Years, R/o Hadiya, Police
Station Mahwa, Distt. Dausa. (At Present Confined In Distt. Jail
Dausa)
----Appellant
Versus
1. State Of Rajasthan, Through P.p.
2. Nawab Singh S/o Hiralla, R/o Kheda Meda, Tehsil
Kathumar, Distt. Alwar.
----Respondents
For Appellant(s) : Mr. Bhupendra Kumar Sharma For Complainant(s) : Mr. Girraj P Sharma For State : Mr. S S Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 20/11/2020
1. Appellant has preferred this appeal aggrieved by order dated 05.09.2020 passed by Special Judge SC/ST Cases, Dausa, whereby, bail application filed by the appellant under Section 439 Cr.P.C. was rejected.
2. F.I.R. No.506/2020 was registered at Police Station Mahwa, District Dausa for offence under Sections 498-A, 406, 304-B, 201 I.P.C. and Section 3 (2)(va) of SC/ST Act.
3. It is contended by counsel for the appellant that petitioner was not present at the time of occurrence. Petitioner is the husband.
4. Learned Public Prosecutor and counsel for the complainant (Downloaded on 21/11/2020 at 09:10:42 PM) (2 of 2) [CRLAS-1425/2020] have opposed the appeal. It is contended that deceased was cremated without getting postmortem conducted.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the complainant and learned Public Prosecutor, I am not inclined to entertain the appeal.
7. Accordingly, Criminal Misc. Appeal is dismissed.
(PANKAJ BHANDARI),J ARTI SHARMA /88 (Downloaded on 21/11/2020 at 09:10:42 PM) Powered by TCPDF (www.tcpdf.org)