OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present application has been filed for cancellation of bail granted by this Court vide order dtd. 30/1/2020 passed in S.B. Criminal Misc. Bail Application No. 1430/2020.

(2.) Learned counsel for the applicant submits that the respondent No.2 Shiv Kumar has violated the condition of the order passed by this Court on 30/1/2020 and therefore, the benefit of enlargement of the bail to respondent No.2 Shiv Kumar may be cancelled. Learned counsel further submits that the respondent No.2 had given undertaking before this Court that he will use all his resources and good offices for facilitation of payments due to the applicant complainant within a period of two months from the traders to whom the material has been supplied. He further submits that no efforts have been made by respondent No.2 for recovery of amounts due to the applicant complainant.

(3.) I have considered the submissions made at the bar and gone through the order passed by this Court on 30/1/2020 as well as the reply filed by respondent No.2.