JAGDISH YADAV 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 to 5 granted on 4.5.2016 in Case Crime No. 87 of 2016 under sections 147, 148, 149, 323, 325, 336, 308, 504 and 506 I.P.C. by learned Sessions Judge, Deoria.

(2.) Heard learned counsel for the applicant, learned counsel for the opposite party, learned A.G.A. and perused the record.

(3.) Learned counsel for the applicant contended that the opposite parties No. 2 to 5 have been granted bail by the Sessions Judge, Deoria vide order dated 4.5.2016 and after release they are abusing and threatened the applicant and are making misuse of liberty of bail; that the opposite parties threatened the applicant and pressurized for withdrawal of criminal case, because of which 2 NCRs No. 51 of 2016 and 61 of 2016 were lodged against them on 18.5.2016 & 19.5.2016 at P.S.Bhatani & Khukhundu, copies of which have been filed at annxure-5; that due to above reasons, since opposite parties No. 2 to 5 are making misuse of liberty of bail, bail granted to them is liable to be cancelled.