STATE OF NAGALAND Vs. UMESH SINGH

JUDGEMENT

(1.) Heard Ms. V. Suokhrie, learned P.P., Nagaland for the applicants and also heard Mr. N.K. Luikham, learned counsel for the opposite party/accused.

(2.) The State of Nagaland by these three petitions has approached this Court for cancellation of the bail order dated 17.08.2016 passed by the learned Principal District and Sessions Judge, Kohima wherein the learned Sessions Judge had granted bail to the opposite party/accused in all the three cases viz :- (i) G.R. No. 101/2008, Kohima (N) P.S Case No.41/08, U/S302 IPC, (ii) G.R No.322/07, KMA (N) P.S Case No. 104/07, U/S 365 IPC R/W 7 NSR and (iii) G.R No.352/06, KMA (N) P.S Case No. 175/06, U/S 302 IPC R/W 7/8 NSR. The order of the learned Sessions Judge is very short, therefore, the same is reproduced here below;

(3.) The learned P.P. Ms. V. Suokhrie who appeared on behalf of all the petitioners in the three petitions submitted as follows;-