STATE OF RAJASTHAN Vs. RAVINDRA MALIK

JUDGEMENT

(1.) Reserved on 18/01/2021 Pronounced on 20 /01/2021 1. By way of this application for cancellation of bail, the State of Rajasthan seeks cancellation of bail granted to the respondent- accused- Ravindra Malik under Sec. 438 Cr.P.C. in FIR No.493/2018 registered at Police Station Nayapura, Kota under Sec. 307, 427, 147, 148, 149 IPC and Sec. 3/25 Arms Act.

(2.) It may be noticed that this Court vide order dtd. 07/06/2019 granted bail to the respondent-accused by passing following order:-

(3.) In the aforesaid case, the Police had already submitted charge-sheet on 05/12/2018 against 12 persons and investigation against the respondent-accused had been kept pending under Sec. 173(8) Cr.P.C. and therefore, the respondent-accused had preferred bail application under Sec. 438 Cr.P.C.