YOGESH KHERA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks cancellation of bail granted to the respondent no. 2-Amarpreet @ Banti (the accused). The accused was granted bail in BA2 No. 182 of 2021 on 15/12/2021 in FIR No. 387 of 2019, under Ss. 420, 406, 504, 506, 323 IPC and Sec. 4/5 of the Prize Chits & Money Circulation Schemes (Banning) Act, 1978.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The accused has already been issued a notice which has been served upon him, but he is not represented today.