NARESH KUMAR AGGARWAL Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.C. 4611/2014 & CRL.M.A.2642/2015 & 6825/2016 The petitioner impugns order dated 06.08.2014 whereby the application of the petitioner under Section 439 (2) Cr. P.C. seeking cancellation of bail of respondent no. 2 and 3 was rejected.

(2.) The trial court by the impugned order as noticed as under:-

(3.) Even before me nothing has been pointed out to show that any irrelevant material was taken into consideration by the trial court for grant of bail. The present petition has been pending since the year 2014 and respondent no. 2 and 3 were granted bail on 21.05.2014. It may be noticed that during investigation, respondent no. 2 and 3 were never sought to be arrested by the Investigating Officer and charge sheet was filed without arrest. It is not the case of the State that respondent no. 2 and 3 have misused the liberty granted to them at any point of time.