PARAS RAM VISHNOI Vs. DIRECTOR, CBI

JUDGEMENT

(1.) By way of the instant application under Section 439 of the Criminal Procedure Code, 1973 petitioner has knocked at the doors of this Court for seventh time, despite having failed in his six previous attempts, to get released on bail.

(2.) The petitioner was arrested in connection with FIR No.RC.7(S) 2011-SC.1/CBI/New Delhi for the offences under Sections 120B, 364, 302, and 201 IPC and Section 3(2)(v) of SC/ ST (Prevention of Atrocities) Act.

(3.) The case relates to abduction and murder of a lady Bhanwari Devi, for which, at first instance, a missing report was lodged by Amar Chand - her husband, in the Police Station, Bilara, Jodhpur.