SHYAM SINGH PARIHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE learned Counsel for the petitioner submits that he has nothing to submit on the merits of the case but the application may be considered on the ground that the niece of the petitioner is going to be married on 12 -7 -1986. It was only this argument which was submitted before the Sessions Judge who rejected the application of the petitioner. Only FIR is available on the record in which there are serious allegations against the petitioner. The learned Counsel for the petitioner could not throw any light on the merits of the case. He however, admits that one of the two victims Deepak has expired. In view of the serious nature of the case as is evident from the FIR it is not considered to be proper to release the petitioner on the ground of marriage of his niece. The application of petitioner under Section 439 Cr. PC. is rejected.