AVINASH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) None appeared on behalf of the petitioner either to press this petition or even to make a prayer for adjournment.

(2.) The present petition was filed with a prayer to quash the order dated 24.5.1999 passed in Cr. Misc. No.70 of 1998. By the said order the 5th Additional Sessions Judge, Rohtas has cancelled the bail of the petitioner. After passing of the impugned order, the petitioner has approached this court invoking its inherent jurisdiction under section 482 of the Code of Criminal Procedure.

(3.) Vide order dated 3.8.1999 while issuing notice to opposite party no.2, this court had directed that until further order, the operation of the impugned order dated 24.5.1999 passed in Cr. Misc. No.70 of 1998 by 5th Additional Sessions Judge, Rohtas shall remain stayed. Subsequently, on 4.12.2000 this petition was admitted for hearing and while admitting the case, this court had directed that during the pendency of this application, interim order dated 3.8.1999 shall continue and order of stay is still continuing.