VIKASH RAGHUVANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) This first petition under section 439 (2) of Code of Criminal Procedure, 1973 (Cr.P.C.) is filed for cancellation of bail order dated 08.10.2013 passed by this Court in M.Cr.C. No. 6833/2013.

(2.) The present applicant has prayed for cancellation of the bail by stating that respondent No.2 Toran Singh filed first bail application which was disallowed. Thereafter, he filed second bail application in connection with same crime No. 663/2012 registered in Police Station Ganjbasoda, District Vidisha. It is prayed that the bail granted by the order dated 08.10.2013 in M.Cr.C. No. 6833/2013 be cancelled.

(3.) The facts, as narrated by the petitioner, is that on 07.11.2011 FIR was registered by Rajesh Raghuvanshi against Toran Singh, Chaturbhuj and three other persons. The said FIR was registered in offences under sections 294, 324, 451 and 506 / 34 IPC. It was registered as crime No. 227/2011. Toran Singh filed a bail application before the trial Court. The trial Court by order dated 30.11.2011 enlarged Toran Singh on bail. However, certain conditions under section 437 (3) Cr.P.C were imposed in the said bail order for Toran Singh.