RAMLAKHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition u/S 439 (2) Cr.P.C is filed seeking cancellation of bail granted in favour of respondent No.2-Dharmendra vide order dated 16.06.2020 by the IInd A.S.J Seondha, District Datia in B.A. No. 198/2020.

(2.) The said bail was granted by the learned trial Judge for a period of 45 days and it is not disputed that the respondent No.2 after availing the said benefit of bail for 45 days, has surrendered on 04.08.2020.

(3.) The order, which is sought to be cancelled by the petitioner, has exhausted by surrender of the respondent No.2 on 04.08.2020. However, the factual matrix attending this case reveal a disturbing picture where the judicial discipline based on hierarchy of courts in the criminal justice system and propriety, have been ignored by the learned trial Judge. For the sake of clarity, the factual matrix involved is detailed below in a chronological manner: