SEEMA SINGH Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) PETITIONER /complainant has filed instant petition for cancellation of bail granted by this Court vide order dated 20.08.2014 under Cr. Misc. No. 24629 of 2014 to accused/opposite party No. 2 under guise of Section 439(2) of the Cr.P.C.

(2.) IN order to supplement the ground, it has been submitted that accused/O.P. No. 2 succeeded in snatching the order after duping the Court by suppressing the relevant facts, figure as well as admission of the accused/O.P. No. 2 himself while filing prayer for anticipatory bail before the learned lower Court bearing bail petition No. 17739 of 2014 (Annexure -2), admitting liability as per allegation levelled by the petitioner.

(3.) IT has also been pleaded that in the complaint petition, there happens to be specific disclosure that though there was payment of Rs. 17,75,000/ -, but in the sale deed the consideration amount was shown as Rs. 8,66,000/ -, the rate fixed by the government for the area concerned for the purpose of registration fee along with expenses of registration etc. appertaining to Rs. 75,459/ -.