MOHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the joint request, I have heard learned counsel for the parties for final disposal of this appeal at the admission stage.

(2.) In this case, the bail granted to accused Ram Lakchan on 8/2/2000 was cancelled by the learned Sessions Judge Dholpur vide order dated 29/9/2000 on an application moved under Section 439 (2) Cr.P.C. The revision petition preferred against the order cancelling the bail was moved, but the same was dismissed by this court on 7/5/2002.

(3.) It may also be noted that vide order dated 13/6/2001, the trial court initiated proceedings under Section 446 Cr.P.C. against the appellant surety of accused Ram Lakchan and vide order dated 17/7/2001, the learned trial court forfeited the amount of surety bond.