VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of an application filed under Section 439 (2) of cr. P. C. by the petitioner Vikram Singh seeking cancellation of bail of the respondent No. 1 who has been granted bail vide order dated 17th march, 2009 rendered by the learned Sessions judge, Jaipur District, Jaipur.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the respondent no. 1 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 this ground that the learned trial court has granted bail to the respondent No. 1 on extraneous grounds, hence, the bail granted to the respondent No. 1 shri Ram deserves to be cancelled. He has cited the cases; Pratibha vs. Rameshwari Devi reported in (2007) 12 SCC 369; Dinesh M. N. (S. P.) vs. State of Gujarat reported in 2008 R. Cr. D 534 (SC); and Imran Ali vs. Habibullah and Anr. Reported in 2008 R. Cr. D. 694 (SC) in support thereof.