STATE Vs. JIWA RAM

JUDGEMENT

(1.) This application by the State seeks the cancellation of bail granted to one Jiwa Ram who had been arrested on a charge Under Section 457 IPC. Notice of the application has been served on Jiwa Ram but he has not entered appearance. The affidavit filed in support of the application shows that prior to the Section 457 case Jiwa Ram had been arrested in a case Under Section 454 IPC and enlarged on bail and further that he was on bail for the first offence when he allegedly committed the second offence. This fact was apparently not brought to the notice of the learned Sessions Judge who granted him bail in the Section 457 case. An accused person who has abused the privilege of bail does not deserve to remain on bail any longer. Jiwa Ram's bail is therefore cancelled and he is directed to be taken into custody forthwith. He shall remain in custody for the pendency of his trial.