Gaurav vs State Of Rajasthan (2024:Rj-Jd:9332)
2024 Latest Caselaw 1776 Raj

Rajasthan High Court - Jodhpur

Gaurav vs State Of Rajasthan (2024:Rj-Jd:9332) on 22 February, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:9332]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
       S.B. Criminal Bail Cancellation Application No. 76/2023

Gaurav S/o Satish Rathore, Aged About 21 Years, B/c Teli, R/o
Near Town Chowki, Sadar Bazar, Pratapgarh.
                                                                     ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through Pp
2.         Rajendra S/o Bhanwar Lal Sisodia, Aged About 45 Years,
           R/o Pragati Nagar, Pratapgarh.
                                                                  ----Respondents


For Petitioner(s)          :     None present
For Respondent(s)          :     Mr. S.K. Mehar, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

22/02/2024

1. None present for the petitioner.

2. I have minutely gone through the order dated 05.07.2023

passed by learned Sessions Judge, Pratapgarh whereby the bail

application filed by the accused respondent Rajendra under

Section 439 Cr.P.C. has been allowed. After going through the

facts as entered in para No.1 & 2 and the observation mentioned

in para No.4 of the impugned order, I see no reason for making an

interference in a well reasoned order passed by a Session Judge

while exercising his discretionary power. It is well nigh settled

that the parameters and the factors which are to be considered at

the time of granting bail are entirely different then to the factors

which are taken into account while entertaining a plea cancellation

of bail, already granted. Reliance can be placed upon the

judgment passed by Hon'ble the Supreme Court in the case of

[2024:RJ-JD:9332] (2 of 2) [CRLBC-76/2023]

Bhagirath Sinh s/o Mahipat Singh Judeja vs. State of Gujrat

1984 AIR 372. Thus, there is no force in the application.

3. Accordingly, the instant criminal bail cancellation application

is dismissed.

(FARJAND ALI),J 183-Samvedana/-

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