KAMLI DEVI 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 Smt. Kamli Devi seeking cancellation of bail of the respondent no. 2 who has been granted bail vide order dated 25th 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 learned Sessions Judge, Jaipur district, Jaipur has granted bail to the accused respondent No. 2 Puran on untenable grounds. The respondent No. 2 Puran has been threatening to kill the petitioner Smt. Kamli Devi and her husband Ram Kishore and interfering in the investigation of the case. In case, the respondent Puran is allowed to remain on bail, he will influence the investigation of the case and the police shall not be able to file the charge-sheet, hence, the bail granted to the respondent No. 2 Puran deserves to be cancelled.