Rajasthan High Court - Jaipur
Netrapal Singh @ Kalu vs State Of Rajasthan Through Pp on 31 January, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN
BENCH AT JAIPUR
S.B. CR. MISC. 3RD (Interim) BAIL NO.1674/2017.
Netrapal Singh @ Kalu Son of Shri Puran Singh,
by caste Rajput, aged about 21 years, resident of
village Nangal Bani, Police Station Thanagaji,
District Alwar, at present House No. 74,
Brahmbhatt Colony, Kunda, Amer Jaipur
(Rajasthan)
(At present petitioner is confined in Central Jail
Jaipur)
Versus
State of Rajasthan Through P.P.
For Petitioner(s) : Shri N.S. Sikarwar
For Respondent: Shri R.R. Baisla, P.P.
HON'BLE MRS. JUSTICE SABINA Order 31/1/2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure 1973 seeking interim bail in F.I.R. No. 167/2016 registered at Police Station Lalkothi, District Jaipur, for offence under Section 147, 149, 395 read with 120-B Indian Penal Code 1860, on account of marriage of his sister.
Heard.
Marriage of the sister of the petitioner is to be performed on 1.2.2017/2.2.2017.
Keeping in view the facts and circumstances of the case, it is ordered that the Superintendent, Central Jail, Jaipur shall send the petitioner on 1.2.2017 and 2.2.2017 in custody to enable him to attend the marriage of his sister. Necessary expenses shall be borne by the petitioner.
Petition stands disposed of accordingly.
(SABINA)J. Mrg.