MUKESH KUMAR AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for cancellation of bail has been preferred on behalf of the complainant Mukesh Kumar Agarwal mainly on the grounds of abuse of liberty granted to the accused-respondents so also on the grounds of reasonability and propriety.

(2.) This court had granted bail to accused Sanjay Kumar Jangid and Dontesh Jangid vide order dtd. 22/3/2022 on the premise that the case was triable by the Court of Magistrate and they were in judicial custody and so also looking to the speculated longevity of the trial.

(3.) The petitioner moved an application for cancellation of bail granted to the above named accused and a Coordinate bench of this court had dismissed the bail cancellation application vide order dtd. 29/3/2023.