GOPINATH PRUSTY Vs. SRIDHARA PRUSTY AND ORS.

JUDGEMENT

(1.) THIS is an application for cancellation of bail granted to opposite parties 1 to 4 by the learned Additional Sessions Judge, Kendrapara.

(2.) PETITIONER 's grievance is that conditions imposed by the Court while admitting the aforesaid opposite parties to bail having been violated, he moved an application for cancellation of bail in the very same Court through the Public Prosecutor. But to his utter surprise his application was dismissed as withdrawn on the basis of a memorandum filed by the public Prosecutor. Hence he has approached this Court by filing the present Criminal Misc. Case.

(3.) COMING to the grievance of the Petitioner, since evidence is required to be taken to find whether conditions imposed by the learned Additional Sessions Judge were violated, the Petitioner, if advised, may approach the very same Court.