Mahesh Bhagwati, J. - (1.) THIS order governs the disposal of an application filed under Section 439(2) of Cr.P.C. by the petitioner Thakarse for the cancellation of bail of the respondent No. 1 who have been granted anticipatory bail vide order dated 15 July, 2008 by learned Sessions Judge, Jaipur.
(2.) HEARD the learned Counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant provisions of law as also relevant material available on record. Learned Counsel for the petitioner Thakurse Meena has contended that the respondent No. 1 Jagdish was granted anticipatory bail by the learned Sessions Judge, Jaipur City, Jaipur on the ground that he was a bona fide purchaser whereas, the material available on record does not reveal this fact. He has further contended that it is the respondent No. 1 Jagdish who in connivance with Rampal purchased the land knowing it well that he was not a bona fide purchaser, hence, his anticipatory bail granted by the learned lower Court may be cancelled.
(3.) LEARNED Public Prosecutor appearing for the State has simply submitted that the learned Counsel for the petitioner has not assigned any cogent reason seeking cancellation of bail. The order of the learned Sessions Judge is just and proper which challs for no inference.;