MEHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Brief facts of the case are that the applicant was arrested in the matter of FIR No. 38 dated 2.5.2011 lodged at Police Station, Nosra, District Jalore for the offence under Sections 302, 120B IPC and Section 4/25 of Arms Act on account of death of one Smt. Satindra Kaur @ Sonu Sidh and Smt. Jagjeet Kaur. Pursuant thereto, the applicant was arrested. After completion of investigation, the charge sheet was filed by the police. Thereafter the father of the applicant Kartar Singh expired on 17.6.2012, for which the applicant moved the interim bail application before the court below and the same was dismissed vide order dated 19.7.2012. Thereafter the applicant moved the interim bail application before this Court, which was dismissed by the Coordinate Bench of this Court vide order dated 16.8.2012.

(2.) Now this application has been filed by the applicant under Section 439 CrPC seeking interim bail for a period of one month on the ground of marriage.

(3.) The only prayer made by learned counsel for the applicant Ms. Ranjana Singh Mertia is that the applicant wants to marry with a girl namely Himanshi Kaur, who has filed an affidavit before this Court that she is ready to marry with the applicant Mehar Singh and for that purpose, he should be released on interim bail for a period of one month.