Rajasthan High Court - Jaipur
Bheru Ram vs State Of Rajasthan And Anr on 3 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Bail Cancellation No. 60/2018
Bheru Ram S/o Shri Jhuntha Ram B/c Jat, aged about 50 years,
R/o Pawanda Ki Dhani, P.s. Ringus District Sikar.
----Petitioner
Versus
1. State Of Rajasthan Through P.p.
2. Balram S/o Shri Sukharam B/c Jat , R/o Dhani Panda,
Walitan Sounthaliya Police Station Ringus, District Sikar.
----Respondents
For Complainant/ : Mr. Sumer Singh Ola Petitioner(s) For State : Mr. Sudesh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 03/07/2018
1. Complainant-petitioner has filed this bail cancellation application under Section 439(2) Cr.P.C.
2. F.I.R. No.303/2017, was registered at Police Station Ringus (Sikar) for offence under Sections 354, 354GHA I.P.C.
3. It is contended by counsel for the complainant-petitioner that after grant of bail, accused-respondent No.2 is again involved in threatening daughter of complainant. Copy of F.I.R. dated 23.05.2018 was produced before the Court.
5. I have perused the F.I.R.
6. As per the F.I.R., the incident took place between January, 2018 to April, 2018, F.I.R. was lodged on 23.05.2018. The earlier F.I.R. in which bail was granted was filed in October, 2017. Bail (2 of 2) [CRLBC-60/2018] was granted by the Court below on 14.11.2017. There being an inordinate delay in lodging the F.I.R. I am not inclined to entertain the bail cancellation application.
7. The criminal misc. bail cancellation application is, accordingly, rejected.
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