- (1.) Instant applications arising out of selfsame first information report were finally heard together and are being disposed of by this order.
(2.) Instant applications have been filed by complainant under Section 439(2), CrPC seeking cancellation of bail granted vide order dt.03/09/07 of this Court in favour of accused respondent No. 2 (Lalaram) (Cr.Msc. Bail Appl.-6099/2007) under Section 438, CrPC and vide order dt.23/08/07 of the Sessions Judge, Jaipur (District) in favour of respondent No. 2 (Smt. Laxmi Devi) (Bail Appl.-1149/07) under Section 439, CrPC.
(3.) Complainant (petitioner) lodged FIR- 266/07 at Police Station Shivdaspura (Jaipur district) for offences under Sections 420, 467, 468,471, 120-B, IPC against respondents No. 2 herein. However, respondent No. 2 (Lalaram) was granted pre-arrest bail under Section 438, CrPC by this Court while other accused respondent No. 2 (Smt. Laxmi Devi) was granted post-arrest bail under Section 439, CrPC by Sessions Judge, Jaipur (district).;