NADIM ZAFFAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER is informant of Bihar P.S. Case No. 338 of 2005 registered under Sections 302 and 120B/34 of Indian Penal Code. Sec. 27 of the Arms Act and Sec. 3/4 of the Explosive Substances Act.

(2.) MD . Gulrej, Opposite party no. 2 herein, is one of the accused in the said case. He filed application for grant of bail before this Court and by order dated 19.5.2006 passed in Cr. Misc. No. 10111. of 2006 Md. Gulrej V/s. State of Bihar he was granted bail. Nadim Zaffar, informant of the said case has preferred this application for can -cellation of his bail under Sec. 439(2) of the Code of Criminal Procedure. The application was heard on 13.8.2007 and today when it is posted for orders Mr. Chitranjan Sinha wanted to address the Court on merit of the case. I have permitted him to do the same.

(3.) NADIM Zaffar had sought cancellation of bail of Md. Gulrej, inter alia, alleging that after he was released on bail in Bihar RS. Case No. 338 of 2005 pressurised the petitioner as also other witnesses of the said case not to depose against him and when he failed in his attempt brutally assaulted the petitioner as also the witness Ramjee Prasad. According to the petitioner, in relation to the incident Bihar RS. Case No. 164 of 2006 was registered under Sections 341, 323, 324, 307, 504. and 506 of the Indian Penal Code.