PRASHANT KUMAR UMRAO Vs. STATE & ANR

JUDGEMENT

(1.) By this order, I shall dispose of both these applications. The present applications have been filed by the petitioners for cancellation of bail granted to the Kanhaiya Kumar, respondent no.2 in Crl.M.C. 1094/2016 and respondent no.1 in Crl.M.C. 1095/2016 (hereinafter referred to as "respondent/accused") vide order dated 02.03.2016 by this Court in FIR No.110/2016, under Sections 124 -A/120 -B/147/ 149/34 IPC, Police Station Vasant Kunj North.

(2.) Vide order dated 02.03.2016, this Court granted interim bail to the respondent/accused Kanhaiya Kumar for a period of six months.

(3.) The law regarding cancellation of bail is well settled. In the judgment of Hon'ble Apex Court in the case of Dolat Ram v. State of Haryana 1995 SCC (1) 349, it was observed that :