JITENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal bail cancellation application has been filed on behalf of the petitioner with a prayer to cancel the bail granted to the respondent No.2 under Sec. 439 Cr.P.C. by this Court vide order dtd. 22/5/2019 in S.B. Criminal Misc. Bail Application No.5755/2019 (Prakash Chand Vs. State).

(2.) Learned counsel for the petitioner has submitted that after granting bail to the respondent No.2 by this Court, the respondent No.2 again indulge in similar type of activities in the State of Gujarat. It is also submitted that looking to this fact, the bail granted to the respondent No.2 vide order dtd. 22/5/2019 may kindly be cancelled.

(3.) Heard the learned counsel for the parties and perused the material available on record, I am not inclined to allow this criminal bail cancellation application.