RAJA RAM YADAV 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 Rajaram Yadav seeking cancellation of bail of the respondent No. 2 who has been granted bail vide order dated 6th June, 2009 rendered by the learned Sessions Judge, jaipur District, Jaipur.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the respondent no. 2 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 High Court order was concealed by the respondent and other important facts were also concealed. The learned trial court has granted bail to the respondent No. 2 on untenable grounds, hence, the bail granted to the respondent No. 2 Ramesh Yadav deserves to be cancelled.