Smt. Vijay Laxmi vs State Of U.P. And Another
2019 Latest Caselaw 6507 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 2437 of 2018
 

 
Applicant :- Smt. Vijay Laxmi
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Alka Pandey
 
Counsel for Opposite Party :- G.A.,Rakesh Kumar Yadav
 

 
Hon'ble Aniruddha Singh,J.

Heard learned counsel for the applicant/complainant, learned counsel for opposite party No.2 as well as learned AGA and perused the record.

This bail cancellation application has been moved by the applicant/complainant to cancel bail granted to opposite party No. 2 Ravi Kumar Jain vide order dated 10.2.2014 passed by Additional Chief Judicial Magistrate,Court No.3, Ghaziabad in Complaint Case No. 1476 of 2014, Case Crime No.1183 of 2013 under section 452,323,504,506 IPC, Police Station Sihanigate, District Ghaziabad.

In the case of Shahzad Hasan Khan v. Ishtiq, AIR 1987 SC 1613, the Apex Court has held that in the absence of sufficient materials to show that the accused was threatening the informant, bail granted cannot be cancelled.

In the case of Daulat Ram Vs. State of Haryana, AIR 1995 SC 1998 it was held by the Hon'ble Apex Court that the order under this section may be passed on the following grounds:-

"1. When the accused is found tampering with the evidence either during the investigation or during the trial.

2. When the persons on bail commits similar offence or any heinous offence during the period of bail.

3. When the accused has absconded and trial of the case gets delayed on that account.

4. When the offence so committed by the accused had created serious law and order problem in the society and accused had become a hazard on the peaceful living of the people.

5. If the High Court finds that the lower Court granting bail has exercised its judicial power wrongly.

6. If the High Court or Sessions Courts find that the accused has misused the privilege of bail.

7. If the life of the accused itself be in danger."

Moreover, in view of law laid down in the case of Abdul Basit @ Raju and others vs. Mohd. Abdul Kadir Chaudhary and another (2014) 10 SCC 754, this application would lie before the Court of Session Judge, not before the High Court, hence application is disposed off with liberty to file fresh bail cancellation application before the trial Court and if applicant files bail cancellation application, it is expected from the trial Court to decide the same on merit in accordance with law expeditiously.

Certify this judgment to the lower court immediately.

Order Date :- 1.8.2019

P.P.