Banwari Lal Sharma, J. - (1.) Petitioner complainant Akhilesh Mathur has preferred this application under Section 439(2) Cr.P.C. for cancellation of impugned bail order dated 11.01.2017 passed by learned Special Judge SC/ST (Prevention of Atrocities Cases), Jaipur in Bail Application No. 20/2017.
(2.) The brief facts of the case are that a case was registered against respondent No. 2 accused for offence under Sections 354 IPC and 7/8 POCSO Act, 2012 wherein respondent No. 2 accused was arrested and after arrest his bail application was allowed under Section 439 Cr.P.C. by the impugned order dated 11.01.2017 by learned Special Judge SC/St Cases, Jaipur.
(3.) Learned counsel for petitioner Shri Krishan Sharma submits that the allegations against respondent accused are serious and without considering gravity of offence learned Court below allowed the bail application, therefore, same may be quashed and set aside.;