Mahesh Bhagwati, J. - (1.) This order governs the disposal of an application filed under Sec. 439(2) of Cr.P.C. by the petitioner Mst. Bhuri for the cancellation of bail of the respondent Nos. 2 and 3 who have been granted anticipatory bail vide order dated April 17,2008 by Additional Sessions Judge, Malpura (Tonk).
(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.
(3.) Learned counsel for the petitioner has craved the cancellation of bail on the following grounds: (i) The petitioner is widow and illiterate who never signs any document. Thus, no question of selling the land in dispute and putting the signatures on document arises. (ii) The petitioner never executed any document, hence the alleged original power of attorney, sale -deed and other relevant documents are required to be recovered from the possession, for which the custody of the respondent Nos. 2 and 3 is necessary. (iii) The respondent Nos. 2 and 3 have been threatening the petitioner and pressing her to withdraw the complaint or to enter into a compromise.;