KAANTA BAI Vs. STATE OF M P

JUDGEMENT

(1.) This petition u/S. 439 (2) Cr.P.C seeking cancellation of bail granted to respondent No. 2 Pinku and respondent no. 3 Sunil Singh by order dated 23.6.2014 in M.Cr.C. No. 3866/2014 has been filed on the ground that the said respondents no. 2 and 3 have breached the condition of their bail order and have misused the liberty granted to them because of offence punishable u/S. 323, 294/506 -B have been registered against them as crime no. 261/14.

(2.) Learned counsel for the rival parties are heard.

(3.) Despite grant of various opportunities to respondents no. 2 and 3 they have not filed any reply and ready and willing to argue this matter orally. Accordingly they are heard.