RAJPAL MEENA Vs. VISHNU SHARMA

JUDGEMENT

(1.) Heard learned counsel for both the sides.

(2.) This miscellaneous petition has been preferred to quash and set aside the order dated 04.09.2017 passed by the learned Additional District & Sessions Judge No.13, Jaipur Metropolitan, whereby the bail granted in favour of the accused petitioner vide order dated 13.05.2017 was cancelled.

(3.) Counsel for the petitioner while relying upon the judgment in Abdul Basit @ Raju and others Etc. versus Md. Abdul Kadir Chaudhary and another, 2015 AllSCR 651 submits that the same Court cannot cancel the bail granted in favour of the accused by reviewing the earlier order. He further submits that the bail was granted by the concerned Court on 13.05.2017 after examination-in-chief of the victim Rajpal was recorded during trial wherein he denied the fact of opening fire by Rajpal upon him.