POOJA 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 Pooja seeking cancellation of bail of the respondent No. 2 who has been granted bail vide order dated 11th february, 2009 rendered by the learned Sessions judge, Jaipur City, 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 this ground that the fact were not rightly placed before the learned Sessions Judge and the bail was granted to the respondent No. 2 Dharmendra Singh Chauhan which deserves to be cancelled.