YOGESH KUMAR GARG Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a Bail Cancellation Application seeking the cancellation of bail granted to the opposite party No. 2, namely, Kuna Kapoor son of Vinod Kapoor by the Sessions Court vide order dtd. 23/12/2022.

(2.) The learned Sessions Court, Ghaziabad while granting bail to the opposite party No. 2 imposed a condition that the opposite party would pay a sum of ? 42 lacs out of the outstanding amount of ? 4 crores and 37 lacs to the applicant/first informant within two months.

(3.) The bail cancellation was sought by the applicant herein by moving a bail cancellation application before the Sessions Court, Ghaziabad on the ground that the conditions imposed by the Court of Sessions for grant of bail had not been complied with inasmuch as the amount of ? 42 lacs as undertaken by the opposite party No. 2 to be deposited had not been deposited and only a sum of ? 4 lacs was deposited that too during the pendency of the bail cancellation application.