ISLAM Vs. ABDUL FARID

JUDGEMENT

(1.) Complainant- petitioner has filed this petition under Sec. 439 (2) Code of Criminal Procedure, 1973 (hereinafter referred as Cr.P.C.') seeking cancellation of bail in F.I.R. No. 201/2018 registered at Police Station Jyoti Nagar, Jaipur Metropolitan, for offences under Ss. 323, 341, 307, 34 of Indian Penal Code, 1860 and Sec. 3/25 of Arms Act, 1959.

(2.) Learned counsel for the petitioner has submitted that respondent No. 1 had been granted bail by this Court vide order dtd. 16/11/2018. It was submitted by the counsel for the petitioner that the petitioner was not involved in any other criminal cases, whereas, petitioner was involved in other criminal cases also.

(3.) Learned counsel for respondent No. 1, has opposed the petition and has submitted that infact, respondent No. 1 was involved in nine other criminal cases. In two cases, a compromise had been effected between the parties and in two cases, respondent No. 1 had furnished the necessary bonds in proceedings under Sec. 110 Cr.P.C. and 151 Cr.P.C. At present five cases are pending against respondent No.1