Smt. Manju Yadav vs State Of U.P. And 3 Others
2014 Latest Caselaw 9523 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 34648 of 2014
 

 
Applicant :- Smt. Manju Yadav
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Rajesh Kumar Dubey,Purushottam Nath Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Purushottam Nath Tiwari, learned counsel for the applicant-complainant, Sri Manish Dev, learned AGA for the State and perused the record.

The present bail cancellation application has been filed with a prayer to cancel the bail of opposite party nos.2, 3 and 4 granted by this Court on  19.02.2014.

Perused the impugned order granting bail to the opposite party nos.2, 3 and 4 and the ground sought for cancelling the bail of accused opposite party nos.2, 3 and 4.

After examining the submissions advanced by learned counsel for the parties, I am of the view that no good ground is made out to cancel the bail of the opposite party No.2, 3 and 4 namely Ram Kripal, Ram Adhar and Ramu respectively in Case Crime No. 860 of 2013, under Sections 304, 323, 452, 506 IPC, P.S.-Rudrapur, District Deoria. 

The present bail cancellation application is hereby rejected.

However, the trial court is directed to expedite the trial and conclude the same preferably within the period of eight months from the date of production of the certified copy of this order before the trial court, if there is no legal impediment.

Office is directed to send the certified copy of this order to the trial court for it's compliance.

Order Date :- 3.12.2014

Ajay