KAILASH CHAND RANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of an application filed under Sec. 439(2) of Code Criminal Procedure by the petitioner Kailash Chand Rana seeking cancellation of bail of the respondent No. 2 who has been granted anticipatory bail vide order dated 18th Oct., 2008 rendered by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jaipur.

(2.) Heard the learned counsel for the petitioner, learned counsel for the respondent as also learned Public Prosecutor appearing for the State and perused the relevant provisions of law as also relevant material available on record.

(3.) Learned counsel for the petitioner has craved the cancellation of bail on the following grounds: