STATE OF MANIPUR Vs. DIPAK KUMAR DAS

JUDGEMENT

(1.) Heard Ms. Ch. Bidyamani Devi, learned P.P. appearing for the petitioner as well as Mr. N. Kerani Singh, learned senior counsel assisted by Mr. N. Umakanta, learned Counsel appearing on behalf of respondent/accused (petitioner in Bail Application No. 47 of 2005).

(2.) By this application (sic) the Cr.P.C. the petitioner is asking for cancellation of the order of this Court dated 28-10-2005 passed in Bail Application No. 47 of 2005 for releasing the respondent/accused on bail on the condition that the respondent/accused shall furnish bail bond/personal bond of Rs. 10,000/- (Rupees ten thousand) and surety of the like amount to the satisfaction of the learned Judicial Magistrate 1st Class, Imphal, Manipur and also that the respondent/accused shall not leave Imphal without necessary permission of the concerned Judicial Magistrate, i.e. Judicial Magistrate 1st Class, Imphal, Manipur.

(3.) By neglecting all the details but precise facts that give rise to filing of the present application is that: