ASHOK Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 5.5.2009 whereby the application filed by him had been rejected. Thereafter, the petitioner preferred an appeal which was also dismissed by the appellate court on 10.6.2009.

(2.) The learned appellate court has rejected the appeal primarily on the ground that earlier the learned Additional Sessions Judge (Fast Track) No.2. Jhunjhunu had rejected the application of the petitioner on 8.5.2009 as it was likelihood that he may come in contact with known or unknown criminals, in case he is enlarged on bail.

(3.) The learned counsel for the petitioner after placing reliance on the order dated 8.5.2009 submitted that in the said order also no cogent reason was given in respect of apprehension that the petitioner may come in contact with criminals, if released on bail.