PRITPAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. None appears for the respondents despite service of notice. Leave granted.

(2.) The accused in the complaint case No. C-373/98 pending in the Court of Chief Judicial Magistrate, Daltonganj, Bihar, has filed this petition assailing the order passed by the Patna High Court on 28/09/2000 in Cri. Misc. No. 3065/2000. In that case the appellant had challenged the order of the Magistrate cancelling the bail granted to him.

(3.) The dispute raised in the case relates to eviction of the appellant who is the tenant from the premises of which the respondent is the owner. Previously, there was a compromise between the parties in which it was agreed inter alia that the appellant will pay certain amount to the respondent and vacate the premises by the time stipulated. On the allegation that the appellant has failed to comply with the terms of the compromise by not vacating the premises in question within the time stipulated, the petition for cancellation of bail was filed. It is stated by learned counsel for the appellant that neither any averment was made in the petition about mis-use of liberty granted to the appellant nor any difficulty was alleged to have been faced by the prosecution in the case on the ground of the appellant being at large.