STATE OF NAGALAND Vs. TITO

JUDGEMENT

(1.) BY this order I propose to dispose of the aforenoted two applications filed under Section 439 (2) of Crpc by the State of Nagaland, thorough the Chief Secretary, praying for cancellation of interim bail orders 30. 04. 09 and final bail order dated 03. 06. 2009 passed by the learned Addl. Sessions Judge, Zunheboto, Nagaland, releasing Mr. Tito Sumi, Samuel, Mughaho, Aloto and Thoro accused in connection with Zunheboto P. S. Case No. 8/09 corresponding to G. R. Case No. 10/09 registered under Sections 376/120b/107/34 IPC.

(2.) HEARD Mr. K. N. Balgopal, learned Advocate General, Nagaland on behalf of the State and Mr. K. Sema, learned counsel for the respondent/accused.

(3.) THE facts leading to filing of this application may be narrated in brief as follows.