ASHOK JAIN Vs. STATE

JUDGEMENT

(1.) Crl. MA. No. 11715/2009 (exemption) Allowed subject to just exceptions. Crl. M.A. No. 11714/2009 (Impleadment) Complainant is seeking impleadment with permission to intervene in the pending bail application.

(2.) Notice. Notice of this application has been accepted by the learned counsel for the non-applicants. The learned counsel for the petitioner has submitted that it is a settled proposition that the complainant has the locus standi to seek cancellation of bail of an accused and the necessary corollary which flows from this statutory provision is that he would also be entitled to be heard at the time of the grant of bail of the said accused.

(3.) The position is disputed by the learned counsel for the non-applicant Attention has been drawn to a judgment reported in Praveen Malhotra v. State1 wherein a coordinate of this court had held that the complainant has no independent right to intervene and make submissions at the stage of consideration of bail.