NITESH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinay Saran, Senior Advocate assisted by Sri Pradeep Kumar Mishra and Sri Surendra Kumar Chaube, learned counsel for the applicant-Nitesh Kumar Singh.

(2.) Applicant Nitesh Kumar Singh has filed Criminal Misc. Bail cancellation application Nos. 302 of 2021, 188 of 2022 and 207 of 2022 under Sec. 439(2) of Cr.P.C. seeking cancellation of bail granted to opposite parties namely Shabal Singh @ Amritesh Singh, Hari Singh and Raj Narayan Pandey in Case Crime No. 167 of 2021 u/s 302, 120B IPC relating to Police Station Bairiya, District Ballia.

(3.) Criminal Misc. Bail Cancellation Application No. 255 of 2022 is filed by the State of U.P. seeking cancellation of bail granted to opposite party/ accused Shabal Singh @ Amritesh Singh by the Additional Sessions Judge, Court No.3, Ballia vide its order dtd. 5/8/2021 in the above noted case passed in Bail Application No. 1426/2021.