ABDUL JABBAR Vs. STATE

JUDGEMENT

(1.) Abdul Jabbar has moved this application under Sec.439(2) of the Code of Criminal Procedure for cancellation of bail of Mohd. Ishaq allowed by this Court on 18th February, 1991 in Criminal Misc. (Main) No.2497 of 1990 and to Mohd.Faiyaz by Add-Sessions Judge, Delhi on 23rd February, 1991 in case FIR No.430/90 Police Station Kamla Market.

(2.) Briefly stated the facts leading to the filing of this petition are as under:-

(3.) Abdul Jabbar along with his sons Mirazudin, Giasudin, Riazudin and other family members was residing in House No.2644, Moh. Niharian, Delhi. In the room 266 adjacent to the aforesaid pemises of Abdul Jabbar were residing Mohd. Asvaq and his sons Mohd. Akhlaq and Mohd. Ishaq along with other family members.