POORANMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this application under Sec. 439(2) Cr.P.C., the petitioner-complainant has approached this Court seeking cancellation of bail granted to accused respondent No. 2 by learned Addl. Sessions Judge, Chirawa District Jhunjhunu vide order dtd. 29/8/2024 passed in Misc. Criminal (Bail) Application No. 199/2024.

(2.) The petitioner-complainant submitted a written report at Police Station Surajgarh inter alia alleging that his grandson Arun Kumar, presently employed in Indian Army, came to home at Village Kumharo Ka Bass on leaves. On 17/8/2024 at 4.45 Am, he went for cycling to village Bhapar. His grandson made a call to his uncle Rajender and informed him that someone had thrown some inflammable thing on his face. On receiving such information, Rajendra and Mahendra went to him and took him to the Government Hospital at Chirawa, from where he was referred to Jhunjhunu. It is also alleged that on 4.24 AM, Khushboo Sharma, resident of Village Bhapar made 3-4 calls from a mobile (No. 7042909533) on the mobile of his grandson. On the basis of the written report. police registered FIR No. 249/2024 for offences under Sec. 124(1) BNS, 2023.

(3.) During investigation, on 19/8/2024, the accused respondent No. 2 was arrested on 19/8/2024. Thereafter, she moved a bail application before learned Addl. Sessions Judge, Chirawa District Jhunjhunu which has allowed vide order dtd. 29/8/2024. Being dissatisfied with the release of the petitioner on bail, this bail cancellation application has been filed.