BHURI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 10.02.2022, as passed by the High Court of Madhya Pradesh at Gwalior Bench in M.Cr.C. No. 46653/2021, that was registered under Section 439(2) of the Code of Criminal Procedure, 1973 ('CrPC'), for suo motu powers exercised by the High Court in its order dated 07.09.2021 passed in M.Cr.C. No. 41406/2021.

(3.) By the order impugned, the High Court has proceeded to cancel the bail granted to the appellant by the First Additional Sessions Judge, Jaura, District Morena, in the order dated 05.08.2021, as passed in Bail Application No. 357/2021.