MOHAMMAD SALIM 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 Mohammad Salim seeking cancellation of bail of the respondent No. 1 who has been granted anticipatory bail vide under dated 22nd April, 2009 rendered by this Court.

(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 the ground that the learned counsel for the accused placed wrong facts and concealed the true facts before the Court. He deliberately put a wrong fact of non-use of knife and use of Katar, whereas all the injuries have been found to be caused by knife only.