LALITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application has been filed for quashing the order dated 11.7.1995 passed by Judicial Magistrate, 1st Class, Ara in G.R. No. 327 of 1985 (Trial No. 520 of 2000) by which he has been pleased to cancel the bail of the petitioner and nonbailable warrant of arrest has been issued against her.

(3.) IN view of above, the petitioner is directed to surrender before the court below and pray for bail which will be considered and disposed of on merit.