KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-complainant, by this miscellaneous petition has prayed for cancellation of the bail granted to accused Bhanwar Singh by the learned Sessions Judge, Jodhpur, by its order dated 4/03/1992.

(2.) Accused-respondent No. 2 Bhanwar Singh was arrested in pursuance to an F.I.R. No. 32 of 1992 registered at Police Station, Jhanwar. After his arrest, he moved an application for the grant of bail before the learned Sessions Judge, Jodhpur, who, by his order dated 4/03/1992, allowed the bail application filed by accused-respondent Bhanwar Singh and ordered that he may be released on bail on his furnishing personal and surety bonds in the sum of Rs. 5000.00. It is against this order that the present miscellaneous petition for cancellation of the bail has been filed.

(3.) It is contended by the learned counsel for the petitioner that the facts in the right perspective were not placed before the learned Sessions Judge and the learned Sessions Judge was, therefore, not justified in releasing the accused-respondent Bhanwar Singh on bail. It is further contended by the learned counsel for the petitioner that the accused-respondent Bhanwar Singh has misued the liberty granted to him and is trying to threaten the prosecution witnesses so that they may not depose the truth before the Court. In support of this contention, the learned counsel for the petitioner has placed on record an affidavit of one Ratan Singh. 3A. I have considered the submissions made by the learned counsel for the petitioner and perused the order passed by the Court below.