ASHOK YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Misc. Bail Cancellation Application has been filed by the petitioner under Section 439(2) Cr.P.C. with a prayer for setting aside the order dated 27.10.2015 passed by the District and Sessions Judge Udaipur in Criminal Misc. Application No. 2046/2015 in F.I.R. No. 58/2003, whereby, the Court below has granted bail to the respondent Nos. 2, 3 and 4 under Section 439 Cr.P.C.

(2.) Learned Counsel for the petitioner has argued that the Court below has grossly erred in granting bail to the respondent Nos. 2, 3 and 4 though from the material available on record, prima facie, involvement of the aforesaid respondents in the commission of crime is available on record. It is also argued that the respondent Nos. 2, 3 and 4 are guilty of commission of heinous crimed of dowry death and cognizance has been taken against them for the offences punishable under Sections 340B, 409 and 498A I.P.C., therefore, the impugned order of granting bail to the respondent Nos. 2, 3 and 4 may kindly be quashed.

(3.) In support of his contention, learned Counsel for the petitioner has placed reliance on decisions of Hon'ble Supreme Court in Dinesh M.N. (S.P.) v. State of Gujarat reported in (2008) 5 SCC 66, Kanwar Singh Meena v. State of Rajasthan & Anr. reported in AIR 2013 SC 296 and Narendra K. Amin (Dr.) v. State a Gujarat and another reported in (2008) 13 SCC 584.