PAWAN KUMAR DWIVEDI Vs. STATE OF U.P

JUDGEMENT

(1.) This bail cancellation application has been preferred by the applicant to cancel the bail of Opposite Party No. 2 granted on 28.01.2016 in Case Crime No. 854 of 2015 under sections 307, 324, 504 and 506 I.P.C. by Sessions Judge, Kannauj.

(2.) Heard learned counsel for the petitioner, learned counsel for Opposite Party No. 2, learned A.G.A. for the State and perused the record.

(3.) The learned counsel for the applicant contended that since after release on bail vide order dated 28.01.2016 of Sessions Judge, Kannauj, the O.P. No. 2 is pressurizing applicant for compromise and is hurling abuses and threats of life to the applicant; that the applicant submitted an application to Station House Officer, Kotwali Chhibramau on 20.04.2016, another application to Dy. Superintendent of Police Chhibramau and Superintendent of Police Kannauj on 204.2016 and one application to Circle Officer Chhibramau on 25.08.2016 at Annexure Nos. 4, 5 and 6 respectively; that on application dated 25.08.2016 order was made for enquiry and seeking cancellation of bail in case the complaint is correct but no proceedings were drawn against O.P. No. 2; that thus the O.P. No. 2 is misusing liberty of bail and his bail is liable to be cancelled.