GUDDI Vs. STATE OF MP AND ANR

JUDGEMENT

(1.) This M.Cr.C filed u/S. 439 (2) Cr.P.C seeks cancellation of bail granted to respondent no. 2 on 24.6.2015 in Mcrc. No. 5422/2015.

(2.) Learned counsel for the rival parties are heard. Learned counsel for the petitioner primarily contends in support of his prayer for cancellation of the bail granted to respondent no. 2 that after being enlarged on bail the respondent no. 2 has committed another offence punishable u/Ss. 452, 294, 506, 195 (ka) and 34 of IPC registered as Crime No. 543/15 vide FIR dated 20.8. 2015 that respondent no. 2 has abused intimidated and threatened Smt. Guddi w/o Sarnam Singh with intent to cause hurt to give false evidence in the prosecution pending against respondent no. 2 vide crime no. 261/15 in which bail was granted to respondent no. 2. It is further submitted that pursuant to the said FIR alleged against respondent no. 2 in Crime No. 543/15 the investigation is conducted and chargesheet was filed in the court of competent criminal jurisdiction whereafter charge has also been framed against respondent no. 2 for offences punishable u/Ss. 195-A, 452, 506 Part II and 504 of IPC.

(3.) The decision of Rajasthan High Court in the case of State of Rajasthan v. Mubin, 2011 CrLJ 3850 is relied upon.