SATYENDRA YADAV Vs. STATE OF U P

JUDGEMENT

(1.) VINOD Prasad, J. Heard Sri R. K. Sharma, learned Counsel for the applicant and the learned A. G. A.

(2.) THE accused respondent was granted bail on 6-7-2004 by Additional Sessions Judge/special Judge S. C. /s. T. Act, Ghaziabad. THE bail granting order has been filed alongwith this bail cancellation application, which indicates that the Lower Court considered three aspect of the matter while granting bail to the accused respondent.

(3.) THE third reason was that a cross case under Sections 452, 323, 504 and 506 I. P. C. initiated by the wife of the present accused, respondent, was also lodged. THE said F. I. R. was registered as crime No. 436-A of 2004. THE ancillary reason, which is mentioned by the Additional Sessions Judge was that the accused is an athlete champion and son of a senior Advocate. He also belongs to a respectable family and there was no chance of his absconding. THE Additional Sessions Judge has observed in concluding portion of the order that there was a single injury on the head. THE wife of the accused had also sustained simple injuries in the same incident. THE incident had taken place at the spur of the moment regarding the return of two lacs rupees.