H.R. Panwar, J. - (1.)By the instant criminal revision petition under Section 397/401 CrPC, the accused - petitioner has challenged the order dated 01.8.2005 passed by Sessions Judge, Pali (for short "the trial court" hereinafter) whereby the Sessions Judge cancelled the bail granted to the petitioner by Judicial Magistrate, Marwar Junction by order dated 30.5.2005 on an application filed by the non-petitioner No.2 under Section 439(2) CrPC.
(2.)Heard learned counsel for the parties. Perused the order impugned.
(3.)From perusal of the order impugned, it appears that allegation against the petitioner is that by teeth biting, a portion of the ear of the non-petitioner No.2 was cut.