SATYAVATI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN this petition u/s 439 (2) Cr. P. C. it has been prayed that the bail granted to non-petitioner No. 2 may be cancelled.

(2.) THE application contents two grounds for cancelling the bail. First that the offence alleged against the petitioner is of grave nature and secondly that he has no fixed abode and there are chances of his absconding While advancing the arguments, learned counsel for the petitioner contended that one witness Rajendra has been turned hostile to the prosecution and the possibility of Kailash tampering with the witnesses cannot be ruled out.

(3.) IN these circumstances I find no force in the application u/s 439 (2) Cr. P. C. and it is rejected. .