STATE OF ASSAM Vs. RAJIB BARDOLOI

JUDGEMENT

(1.) HEARD Mr. B.B. Gogoi, learned Public Prosecutor appearing for the petitioner, the State of Assam. None appears for the opposite party.

(2.) AS regards cancellation of bail, the Apex Court held as under:

(3.) IN another case of Raghubir Singh v. State of Bihar reported in AIR 1987 SC 149, the Supreme Court in paragraph -22 observed as follows: