DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application has been preferred on behalf of the complainant seeking cancellation of bail granted by this Court vide order dtd. 24/5/2022 passed in SBCRLMB No.8080/2022 by keeping the Court in dark and not placing the true facts before the Court while obtaining an order by hiding the correct facts.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) It is revealing that the bail application preferred on behalf of the accused-respondent Mahesh came to be allowed by this Court vide order dtd. 24/5/2022 passed in SBCRLMB No.8080/2022. The same is being reproduced hereunder:-