RICHPAL SINGH SHEKHAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is third bail application. This application has been filed on the ground that challan has been filed on 30th June, 1993 and that it was a case where the injuries have been caused to the accused petitioner as well as the Complainant and cross cases are pending. It is submitted that these facts could not be brought out at the time of disposal of the first bail application.

(2.) An affidavit has been filed by Smt. Sada Kanwar wife of the petitioner, wherein despite other facts, it has been deposed that the accused is threatening even while in Central Jail.

(3.) The submission of Mr. Surana on behalf of the petitioner is that there is no finding that the injuries were dangerous to life or were sufficient in the ordinary course of nature to cause death.