Ashok Parihar, J. - (1.) THE present application for cancellation of bail has been filed for cancelling the bail granted to the accused -respondent by the trial court vide order dated 7.9.2001 Under Section 438 Cr.P.C.
(2.) AS has come on record and as per the reply filed on behalf of the accused -respondent, after investigation a chargesheet Under Section 363, 366 and 376 IPC has already been filed by the police on 1.2.2002 before the trial court and subsequently regular bail has also been granted to the accused -respondent. Under the circumstances, since a chargesheet has already been filed and accused -respondent has also been granted bail by the court concerned, no further interference is called for by this court in the present application for cancellation of bail. The same is rejected accordingly. ;