KUNJALATA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) IN this application under Section 439(2), Cr.P.C. petitioner has prayed for cancellation of bail granted in favour of opposite party No. 2 by learned Sessions Judge, Balasore in Criminal Misc. Case No. 424 of 1997. She has prayed for cancellation of bail precisely on the three following grounds ;

(3.) LEARNED counsel for accused / opposite party No. 2 states that along with counter affidavit opposite party No. 2 has filed documents to show that he took admission in the Pre -law in theyear 1996 and because of the incident he was not a regular student in the month of September, 1997 or for the academic session of the year 1997 -98 but nonetheless he persued the law course and in the meantime he has obtained the Law Degree. That contention of the accused is not disputed by the petitioner. Thus, this Court does not find it proper to cancel the bail on the above noted first ground.