BAWA PASRICHA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed for quashing the order dated 7.1.2014 passed by the learned Chief Judicial Magistrate, Lahaul and Spiti at Kullu, H.P. in Cr.M.A. No.08/2014.

(2.) "Key facts" necessary for the adjudication of this petition are that the petitioner was enlarged on bail by the learned Chief Judicial Magistrate, Lahaul and Spiti at Kullu on 27.12.2013 subject to following conditions:-

(3.) Thereafter, the Investigating Officer, Police Station Bhuntar, moved an application before the learned Chief Judicial Magistrate for cancellation of bail on 4.1.2014. The petitioner filed detailed reply to the same on 6.1.2014. Learned Chief Judicial Magistrate cancelled the bail on 7.1.2014. It is in these circumstances, the present petition has been filed.