SUBHASH SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application seeking cancellation of bail granted under Sec. 438 Cr.P.C. to respondent no.2 Shreeprakash @ Prakash in connection with FIR No.104/2021 in Criminal Miscellaneous Bail No.489/2021 by learned Sessions Judge, Churu, on 20/9/2021, has been preferred by complainant Subhash Soni.

(2.) Learned counsel for the petitioner - complainant submits that inspite of requirement of recovery of Gold from the accused - respondent no.2, the learned trial court erred in allowing the anticipatory bail to the respondent no.2. As per prosecution story, respondent no.2 neither returned the Gold nor amount of the gold to the complainant - petitioner.

(3.) Heard learned counsel for the parties and perused the material available on record.