JAI PRAKASH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2007-7-22
HIGH COURT OF RAJASTHAN
Decided on July 25,2007

JAI PRAKASH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Dalip Singh, J. - (1.) This bail application under Section 438 Cr.P.C. has been filed by Jai Prakash and Parmeshwari wife of Bansi Lal.
(2.) The bail application has been filed on account of the fact that one Ram Bhagat who is brother of Bansilal husband of the petitioner No. 2 Parmeshwari was found murdered as a result of which a case under Section 302 IPC was registered.
(3.) After investigation one Suresh and Pawan were challenged and are facing trial for the offence under Section 302 and 120B IPC was registered.;


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