Rajasthan High Court - Jaipur
Achpal@Ramswaroop S/O Ramkishor @ ... vs State Of Rajasthan Through Pp on 23 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 9035/2018
1. Achpal@ramswaroop S/o Ramkishor @ Kishor By Caste
Jat , R/o Khidarpur Jatan, Police Station Baharavanda
Kalan, District Sawai Madhopur (Raj.) (At Present In
District Jail Sawai Madhopur)
2. Purshottam S/o Deviram @ Devilal By Caste Jat , Aged
About 45 Years, R/o Khidarpur Jatan, Police Station
Baharavanda Kalan, District Sawai Madhopur (Raj.) (At
Present In District Jail Sawai Madhopur)
----Petitioners
Versus
State Of Rajasthan Through Pp , Rajasthan
----Respondent
For Petitioner(s) : Mr. Ashindra Gautam For Respondent(s) : Mr. R. R. Singh Rathore PP. For Complainant(s) : Mr. Vijay Yadav HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 23/07/2018
1. Petitioners have filed this bail application under Section 439 Cr.P.C.
2. F.I.R. No 16/2018 was registered at Police Station Baharavanda Kalan, Sawai Madhopur for offence under Sections 341, 323, 336, 452, 302, 34 I.P.C.
3. No case for grant of bail under Section 167(2) Cr.P.C. is made out, as the time was extended by the High Court in Criminal Miscellaneous (Petition) No.3517/2018 and Investigating Officer was afforded two months time to file charge-sheet. It is also important to note that the Investigating Officer had produced the (2 of 2) [CRLMB-9035/2018] charge-sheet before the concerned Court. Prior to 90 days but the same was returned in view of the order of the High Court.
4. This bail application is, accordingly, rejected.
5. Petitioners would be free to move fresh bail application before the concerned Court on merits.
(PANKAJ BHANDARI),J Seema/147 Powered by TCPDF (www.tcpdf.org)