PREMNARAYAN YADAV Vs. STATE OF MP & ANOTHER

JUDGEMENT

(1.) This application under Section 439(2) of CrPC has been filed for cancellation of bail granted to the respondent No.2 by this Court by order dated 05/12/2008 passed in MCRC No.7739/2008, on the ground that the respondent No.2 has misused his liberty and is terrorizing the people in order to grab their land and money.

(2.) The necessary facts for the disposal of the present application in short are that the respondent No.2 Gyan Singh is facing trial for offence under Sections 279, 337, 304-A , 302, 147, 148, 149 and 307 of IPC in Sessions Trial No.130/2008 pending in the Court of Additional Sessions Judge to the Court of First Additional Sessions Judge, Link Court Chanderi, District Ashok Nagar.

(3.) This Court by order dated 13/07/2018 had observed as under:-