RAMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for cancellation of bail has been preferred on behalf of victim Ramesh Kumar, seeking cancellation of the bail granted to Respondent Rewti Raman vide order dtd. 21/11/2013.

(2.) Briefly stating the facts of the case are that respondent No. 2 Rewti Raman preferred an anticipatory bail application being SBCRLMB No.14313/2023 on the ground that no case was made out for the alleged offence against him and therefore his arrest in the case was not warranted.

(3.) While hearing the anticipatory bail application, learned counsel appearing for the accused had mentioned invocation of offence under Ss. 143, 323, and 336 of the IPC only, which is reflecting from the details of the case mentioned in the tabulated form of the order dtd. 21/11/2023. After hearing submissions advanced by the counsel for the petitioner at that time, this Court had considered that there was a cross case of the same incident and no specific overact was assigned to the petitioner. Considering that he was a defence personnel being LDC in the Air Force and taking note of the submission that arrest in the case may cause incalculable harm to his reputation and service career; the bail was granted to him.