UGANTI Vs. STATE

JUDGEMENT

(1.) Instant application has been filed under Section 439 (2) Cr.P.C. praying interalia that the bail granted by the Court of Additional District & Sessions Judge, Gangapur City to the accused-respondent Nos.2 to 4, namely Bharat lal, Gopal and Hargyan, vide its impugned order dated 19.08.2013 may be cancelled, as the Additional District & Sessions Judge, Gangapur City had committed a grave error by granting bail to the accused-respondent Nos.2 to 4.

(2.) Mr. Rajneesh Gupta, the learned counsel appearing for the petitioner, has submitted that twice bail application of Gopal, accused-respondent No.3, herein was rejected by the High Court.

(3.) Counsel appearing for the petitioner has further submitted that accused - Gopal had earlier approached this Court, along with one Bharat Lal, vide S.B. Criminal Miscellaneous Bail Application No.1874/2013 and a Single Bench of this Court on 20.02.2013 had declined his bail.