SAURAV KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This application has been filed by the petitioner under Sec. 439(2) of the Criminal Procedure Code, seeking cancellation of anticipatory bail granted by this Court to the opposite party Nos. 2 and 3, vide order dated 28.09.2015, passed in Cr. Misc. No. 39422 of 2015, in connection with Jehanabad Rail P.S. Case No. 39/2014.

(3.) The brief facts leading to this application are as under: -