SUBHENDU MISHRA Vs. SUBRAT KUMAR MISHRA

JUDGEMENT

(1.) Leave granted.

(2.) The bail granted to the appellant by the 2nd Additional Sessions Judge on 8th August, 1997 was cancelled by the High Court on 28th August, 1997 on a petition filed by the brother of the deceased. The State had, however, not chosen to question the grant of bail in the High Court.

(3.) We have perused the order of the High Court and heard learned counsel for the parties.