- (1.) By way of this petition brought under the provisions of section 482 of the Code of Criminal Procedure, Jagmal Singh, the petitioner seeks quashing of the order dated 29.09.2011 (Annexure P-4) passed by learned Additional Sessions Judge, Gurgaon, vide which the order dated 14.09.2011 passed by learned Judicial Magistrate Ist Class, Gurgaon, was set aside.
(2.) The case was registered against respondent no. 2 by way of FIR No. 242 dated 26.12.2010 at Police Station Pataudi, District Gurgaon, for an offence punishable under sections 420, 467, 468, 471 and 120-B IPC. In the said case, Desh Raj was arrested on 06.07.2011. The magistrate granted the concession of bail to him on 07.09.2011 under the provisions of section 167(2) Cr. P. C.
(3.) On application, the court of Judicial Magistrate Ist Class, Gurgaon, had passed the order dated 14.09.2011 holding that Desh Raj was not entitled to the benefit of bail. Consequently, the bail granted to him was cancelled and accused Desh Raj was taken into custody.;