NAND LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of an application filed under Section 439(2) of Cr.P.C. by the petitioner-Nand Lal seeking cancellation of bail order dated 17th February, 2010 whereby the learned Sessions Judge granted Pre-arrest bail to the accused Murlidhar Yadav.

(2.) Heard learned counsel for the parties and carefully perused the relevant material available on record.

(3.) Learned counsel for the petitioner has filed this petition seeking cancellation of pre-arrest bail primarily on the ground that the accused Murlidhar Yadav, soon after seeking bail, started threatening him and pressurized him to take the case back. Learned counsel further submitted that he was unaware of the stage of investigation, but the learned Sessions Judge, Ajmer while granting Pre-arrest bail virtually adjudicated the case itself stating that it was a case of civil nature. The accused respondent No.2 in association with other co-accused persons extorted 13-14 lacs rupees from the driver of Truck bearing registration No.14-2B-4187, hence, pre-arrest bail granted to the accused respondent No.2 deserves to be cancelled.