RAM PRAKASH NAYAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PRESENT petition for cancellation of bail granted to the respondent no. 2 by this Court on 24.7.2013 is preferred by the petitioner in his individual capacity in the nature of public interest.

(2.) VIDE order dated 24.7.2013 this Court granted anticipatory bail observing as follows:

(3.) PLACING reliance on : (1987) 1 SCC 288 Sheonandan Paswan Vs. State of Bihar and others, learned counsel for the petitioner submits that petitioner is a public spirited person and is a member of Primary Cooperative Society Rajapur District Panna, hence he is helping the Court to bring some new facts on record to reconsider the prayer of anticipatory bail granted to the respondent. Learned counsel submits that in view of the conditions imposed on the respondent in the bail order dated 24.7.2013 that in case of some other offence is reported of such nature respondent shall be liable for cancellation of bail order may be implemented in words and spirit because after the aforesaid bail order, because two new FIRs have been registered against the respondent.