- (1.) Leave granted.
(2.) This appeal is against the impugned judgment and final order dated 31.01.2018, passed by the High Court of Judicature for Rajasthan Bench at Jaipur in S.B. Criminal Misc. Bail Cancellation No. 178 of 2017, wherein the High Court had initiated a suo moto proceedings for cancellation of bail and ultimately cancelled the bail granted to the appellant herein.
(3.) The present order impugned in this appeal is that the appellant who is a Sub-Divisional Magistrate against whom F.I.R. was registered under Sections 7, 13(1) (D) and 13 (2) of the Prevention of Corruption Act and 120 B of the Indian Penal Code and during investigation, the appellant was arrested on 29-9-2017. Thereafter, on 7-10-2017, the Trial Court while granting bail to the appellant, rejected the bail of co-accused (Mr. Lallu Ram).;