Ravis vs State Of U.P. And Another
2014 Latest Caselaw 9533 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 42188 of 2014
 

 
Applicant :- Ravis
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Nirbhay Singh,A.K.S. Bais
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri A.K.S. Bais, learned counsel for the applicant, Sri Ripusudan Yadav, 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 no.2 Nathi granted by by this Court on 27.05.2014.

Perused the impugned order granting bail to the opposite party no.2 and the ground sought for cancelling the bail of accused opposite party no.s.

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 namely Nathi in Case Crime No. 11 of 2014, under Section 376 IPC, P.S.-Chilkana, District Saharanpur.  

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