SANJAY KUMAR JANGID Vs. MUKESH KUMAR AGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal has been preferred by the accusedappellants against the judgment and order dtd. 3/12/2024 passed by the High Court of Judicature for Rajasthan under Sec. 439(2) of the Code of Criminal Procedure, 1973 [CrPC] in S.B. Criminal Bail Cancellation Application No. 73/2022 wherein the High Court cancelled the regular bail which was granted to the appellants vide order dtd. 22/3/2022.

(3.) Brief facts of the case are that the present matter pertains to FIR No. 854/2021 dtd. 15/11/2021 registered at P.S. Mansarovar, Jaipur City under Sec. 420, 406, 467, 468, 471, 447 and 120B of the Indian Penal Code, 1860 [IPC] lodged at the behest of Mukesh Kumar, i.e. respondent no. 1 herein, against Raj Rani Mittal, Deepak Jangid, Rahul Jangid, Dontesh Jangid i.e. appellant no. 2 herein, and other.