SAPNA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri A.L. Gupta, learned counsel for the applicant and Sri Santosh Nigam, learned AGA for the State.

(2.) The instant bail cancellation application has been filed on behalf of the applicant seeking cancellation of bail granted to opposite party no.2 vide order dtd. 8/6/2023 in Case Crime No. 194 of 2022 under Sec. 376, 323, 504, 506 IPC, Police Station Gujaini, District Kanpur Nagar.

(3.) Learned counsel for the applicant submits this is bail cancellation application and applicant is informant of the case and she filed the instant bail cancellation application on the ground that after release on bail, opposite party no. 2 is continuously threatening her and in this regard, an application has been moved before the higher authorities on 2/9/2023 and when no action was taken against opposite party no.2 then she had filed an application under Sec. 156 (3) Cr.P.C. which is still pending.