SUNIL PARIHAR Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) By way of the instant application for cancellation of bail, the petitioner complainant seeks cancellation of bail granted to the respondent No.2 Jodha Ram vide order dated 12.8.2014 passed by this Court in S.B. Cr. Misc. II Bail Application No.6831/2014.

(2.) It is averred by the counsel for the petitioner that after grant of bail, the respondent No.2 Jodha Ram started misusing the liberty granted to him and fired gun shots at the house of the petitioner complainant on 6.9.2014. He was also proceeded with under Sec. 107, 116 Crimial P.C. on a complaint filed by the petitioner on 27.8.2014.

(3.) None has appeared on behalf of the respondent No.2 despite service.