RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that after the petitioner was granted bail, on the basis of the Review Medical Board, the police added offences under Sections 324, 325 and 326 of IPC and on account of adding offenses, which are non-bailable, the petitioner's bail was cancelled by the Court below vide order dated 07.09.2020.

(2.) Learned counsel for the petitioner has relied upon the judgment passed by this Court dt. 03.03.2009 wherein this Court has held that after granting of bail, cancellation of bail can only be for the reasons as laid down under Section 439 (2) Cr.P.C.

(3.) Learned counsel appearing for the petitioner further points out that cross FIRs have been registered by both the brothers under Sections 323 and 354 of IPC on account of dispute which arose between the parties.