GOVIND SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) THIS petition has been filed under section 439(2) of Cr.P.C. for cancellation of bail granted by this Court to the respondent no. 2 vide order dated 24.3.2014 passed in M.Cr.C. No. 2147/2014.

(3.) THE respondent no. 2 has filed an application for anticipatory bail before the learned First Additional Sessions Judge, Bhind which was dismissed vide order dated 30.9.2013. The respondent was declared absconder vide order dated 10.10.2013 passed by the Judicial Magistrate First Class, Bhind in Criminal Case No. 577/2013. The Superintendent of Police, Bhind has declared a reward on the arrest of respondent no. 2 along with co -accused Ashish Singh, Devendra Singh, Brijendra Singh, Ramnarayan Singh alias Baba Lala alias Udai Singh, Chhotu alias Bhupendra and Manish Singh. The respondent filed an application for anticipatory bail before this court which was registered as M.Cr.C. No. 9766/2013 and the same was dismissed vide order dated 29.11.2013. The second application for anticipatory bail on behalf of respondent was filed, which was registered as M.Cr.C. No. 2147/2014 and the same was allowed vide order dated 24.3.2014. Being aggrieved by the order dated 24.3.2014, this petition for cancellation of bail granted to the respondent no. 2 has been filed.