SATTU ALIAS SATYANARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Public Prosecutor.

(2.) This third bail application has been filed by the accused Petitioner for interim bail on the ground that his wife is seriously ill and is under regular treatment and further the doctor has advised her for operation of Uterus and there is No. one in the family to look after her to make arrangements of operation etc. The first bail application of the accused Petitioner under Section 439 Code of Criminal Procedure was rejected as withdrawn by the order of this Court dated 11.4.2008. The second bail application under Section 439 Code of Criminal Procedure moved by the accused Petitioner was rejected by this Court by a detailed order 23.3.2009.

(3.) Brief facts of the case are that on 13.10.2006 complainant Surendra Sharma @ Bholu, submitted a written report, on the basis of Which an FIR No. 698/2006 at Police Station Nayapura, Kota for the offence under Sections 147, 148, 149 and 302 Indian Penal Code, 1860 was registered against he accused persons.