BIJENDRA SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Mohd. Allaudin, Advocate with Mr. Mohd. Umar, Advocate for the applicant.

(2.) Mr. G.S. Sandhu, Government Advocate assisted by Ms. Mamta Joshi, Brief Holder, present for the State.

(3.) The present applicant before this Court has invoked the inherent jurisdiction of this Court under Section 482 of CrPC and has prayed for setting aside the order dated 01.11.2017 passed by the learned Sessions Judge, Haridwar, by which the learned Sessions Judge, Haridwar has effectively cancelled the bail application of the applicant granted to him earlier by the learned Judicial Magistrate First, Laksar, District Haridwar vide order dated 15.09.2017.