SATISH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The impugned order passed by learned Sessions Judge, Chamba, to say the least, has been passed in the most reckless manner bordering on brazenness and above all without any sanctity or authority of law.

(2.) After having recorded the statements of two witnesses, the Court below noticed that smell of alcohol was emanating from the mouth of the accused and he straightway proceeded to cancel the bail granted to the petitioner by observing as under:

(3.) I really fail to understand as to under which provision of law and under what authority has the Sessions Judge proceeded to cancel the bail which had earlier been granted to the petitioner on 8.5.2015.