RAJENDRA SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through Video Conferencing and perused the material available on records.

(2.) Respondent Pradeep Kumar was granted bail in FIR No. 200 of 2008, under Sections 419, 420,467, 468 and 471 IPC Police Station Vikas Nagar, District Dehradun, by the court of Additional Sessions Judge, Vikas Nagar, Dehradun on 4th July, 2017 in Bail Application No. 613 of 2017.

(3.) Applicant moved bail cancellation application. This application was moved on 10th August, 2017; it was listed for the first time on 11th August, 2017, when adjournment was sought on behalf of the applicant; again the matter was listed on 28th August, 2017 and on that date also it was adjourned on the request of learned counsel for the applicant; the matter was again listed on 27nd December, 2017 but, it was again adjourned at the request of the applicant. Now, almost after three years, this bail cancellation application has again been listed.