UDAI PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application for cancellation of bail moved on behalf of applicant/complainant in Case Crime No. 47 of 2011, under Sections 419, 420, 467, 468, 471 and 406 I.P.C., Police Station Baghrai, District Pratapgarh.

(2.) HEARD learned counsel for the applicant, learned counsel for opposite party no. 2 and perused the material available on record.

(3.) BRIEF facts giving rise to this application for cancellation of bail are that opposite party no. 2 Ram Adhar Gupta moved an application for bail before this Court bearing Bail Application No. 1391 of 2012 and this Court vide order dated 16.4.2012 dismissed the bail application not only on the ground of seriousness of the offence but also on the ground of adverse criminal history of the applicant. Subsequently Special Judge, District Pratapgarh vide order dated 13.12.2012 allowed the said application in view of the provision of Section 437 (6) Cr.P.C.