PRACHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This M.Cr.C. under Sec. 439(2) of Cr.P.C. has been filed seeking cancellation of bail order dtd. 16/12/2020 passed by the learned Judicial Magistrate First Class, Lakhnadon District- Seoni (M.P.).

(2.) Learned counsel for the applicant submits that applicant had moved an application to the Superintendent of Police and SHO Police Station Aadegaon, Tehsil Lakhnadon as is contained in Annexure-A/8 reporting that after being released on bail, non-applicants are threatening coercing her to take back her cases but no steps have been taken by the Superintendent of Police or the SHO, therefore, this application before the High Court for cancellation of bail.

(3.) Learned counsel for respondent Shri Vishal Daniel in his turn submits that words used in Sec. 439(2) of Cr.P.C. are High Court or Sessions Court and applicant should have in the first instance approached the Sessions Court instead of directly approaching the High Court.