STATE OF BIHAR Vs. KAMAL KISHORE YADAV

JUDGEMENT

(1.) Counter Affidavit and rejoinder to the Counter Affidavit have been filed by the parties. Let it be kept with the record. The Petitioner i.e. the State of Bihar has filed this application for cancellation of bail granted to the Opposite Party by order dated 5.2.2013 vide Cr. Misc. No. 1689 of 2013 on the ground that on erroneous submission that the Opposite Party/Petitioner had fair antecedents he was granted bail by this Court.

(2.) It also appears that condition No. (ii) was imposed upon the Opposite Party by which he was to give an Affidavit in the court below that he is not accused in any other case pursuant to which he filed a false Affidavit and was released on bail by the Court below.

(3.) In the present application, the Petitioner has brought on record number of cases which have been filed against the Opposite Party.