RAJENDER Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 11.05.2018 whereby bail was granted to respondent no. 2 and seeks cancellation of the bail granted to him.

(2.) Respondent no. 2 was granted bail by order dated 11.05.2018. Respondent no. 2 had been in custody since 29.01.2018 in the subject FIR.

(3.) The trial court noticed that there were several civil and criminal cases and cross-cases between the parties. Impugned order was passed after taking into consideration all allegations, counter-allegations and also the objections of the petitioner/complainant. Trial court has noticed that the chargesheet had already been filed and the conclusion of trial would have taken some time.