FAROOK Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rajeev Lochan Shukla, learned Counsel for the applicant/ informant, Sri Shashikant Shukla, learned Counsel for the opposite party No.2/accused and learned A.G.A. for the State.

(2.) The applicant Farook has filed the present Criminal Misc. Bail Cancellation Application seeking cancellation of bail granted to opposite party no.2 namely Zakir Ali @ Hazi Zakir (hereinafter referred to as the opposite party) vide order dtd. 21/9/2022 passed by learned Special Judge, SC/ST Act, Moradabad in Second Bail Application No.3413 of 2022 arising out of Case Crime No. 1166 of 2020, under Ss. 420, 406, 504, 506 of IPC relating to Police Station Civil Line, District Moradabad.

(3.) It would be pertinent to summarise the case of the prosecution, unfolded in the First Information Report. The applicant Farook (hereinafter referred to as the informant) lodged a First Information Report against the opposite party and one Vimal with the following avertments that: