ASHRAF ALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These two criminal revisions have been preferred by same revisionist Ashraf Ali against two different orders. one dated 18-10-2000 and another dated 3-11-2000 both passed by Mr. V. K. Gupta, IInd Add. District and Sessions Judge, Muzaffarnagar in the same sessions trial No. 906 of 1996. in Criminal Revision No. 2297 of 2000, by the impugned order dated 18-10-2000bail of the revisionist was cancelled, his bail bonds were forfeited and notices were issued to the sureties as to why the amount of bail bonds should not be recovered from them. Whereas in the connected Revision No. 2448 of 2000, by the impugned order dated 3-11-2000, the S.H.O. of police station concerned has been directed to execute non-bailable warrant issued against the revisionist.

(2.) Before proceeding further, it appears necessary to mention here that the revisionist is facing trial under Section 147, 427, 504, 506 IPC read with Section 3(1), S.C.S.T. Act in S. T. No. 906 of 1996 before the Court of IInd Addl. District and Sessions Judge, Muzaffarnagar.

(3.) I have heard Mr. Arvind Misra, learned counsel for the revisionist and learned A.G.A.