ASU RAM Vs. STATE

JUDGEMENT

(1.) The instant application for cancellation of bail under Section 439(2) Cr.P.C. has been filed by the petitioner for cancellation of the bail granted to the accused-respondent No. 2 Babulal.

(2.) Learned counsel for the petitioner submits that respondent No. 2 Babulal while violating the conditions of bail is making undue influence on the complainant and his family for affecting the trial so also giving threatening to the petitioner-complainant and his family members, therefore, in these circumstances, the bail granted to the respondent No. 2 by this Court vide order dated 17.7.2018 may kindly be cancelled.

(3.) Per contra learned counsel for the respondent No. 2 submits that an inquiry was conducted by the concerned Station House Officer and he found that there is no evidence of respondent-accused giving threatening to the complainant. He further submits that vide order dated 7.11.2019 main accused Bajrang Lal has also been granted bail by this Court in S.B. Criminal Misc. III Bail Application No. 11122/2019.