NEELAM SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application has been filed under Sec. 439 (2) Cr.P.C. for cancellation of bail granted to the accused-respondent No.2, 3 & 4 by the learned Sessions Judge, Chittorgarh vide order dt. 21/3/2022 passed in Criminal Misc. Case No.102/2022 (CIS No.171/2022) arising out of FIR No.15/2022, P.S. Mahila Thana, Chittorgarh for offence under Ss. 498-A, 406, 504, 354 of IPC and Sec. 4 of Dowry Prohibition Act.

(2.) Learned counsel for the petitioner-complainant submitted that the recovery of ornaments and other articles is yet pending.

(3.) The learned Sessions Judge has not considered the matter in true perspective while granting anticipatory bail to the accused-respondents No.2, 3 & 4. In these circumstances, the pre-arrest bail granted to the aforesaid accused may be cancelled.