RAM 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 Ram Singh seeking cancellation of bail of the respondent No. 1 who has been granted bail vide order dated 21st april, 2009 rendered by the learned Sessions Judge, Bundi.

(2.) HEARD the learned counsel for the petitioner 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 on 21. 04. 2009, the respondent No. 1 bharat Singh surrendered in the court of Chief judicial Magistrate, Bundi. His bail petition was dismissed by the court and thereafter, on the same day, he filed a bail petition under section 439 of Cr. P. C. before the learned sessions Judge, Bundi, who decided the petition on the same day and granted bail to him. The manner in which the bail has been granted by the learned Sessions Judge, Bundi casts doubt about his functioning, hence, the bail order dated 21. 04. 2009 rendered by the learned Sessions judge, Bundi may be cancelled and the respondent no. 1 may be taken in custody.