GEETA VISHWAKARMA Vs. DEEPAK VISHWAKARMA

JUDGEMENT

(1.) HEARD .

(2.) PRESENT petition has been preferred for cancellation of bail which was granted by the Special Judge, Jabalpur on 28.2.2014 pertains to the crime No. 134/2014 of AJAK, Jabalpur.

(3.) LEARNED counsel for the respondent/accused submits that allegations are false and the allegations of second marriage is also false. Respondent was granted bail under Section 439 of the Cr.P.C. after suffering four days custody in the matter which was purely matrimonial dispute and the civil case for divorce is still pending between them and this series of complaint endless.