EVOS BUILDCON PVT. LTD Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner-Informant and learned counsel for the State.

(2.) This is an application under Sec. 439(2) of Cr.P.C. for cancellation of bail granted to the Opposite Party No.2 by this Court by order dtd. 30/11/2023 in BLAPL No.12661 of 2023. The said Opposite Party No.2 is admittedly in custody.

(3.) The Informant is seeking cancellation of bail on the ground that the property surety, as furnished in terms of the order passed by this Court was forged one.