VISHWANATH TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two applications were heard together as they arise out of the same matter and they are being disposed of by this common judgment with the consent of the parties.

(2.) The facts relevant for the disposal of these two applications, in short, are that opp. party 2, 3 and 4 of Cr.Misc.No.2852/1986 were granted anticipatory bail by this Court vide order dt.11-3-1986 in Cr.Misc. No.2026/1986. The said order reads as follows :-

(3.) An application under S.439(2) of Cri. P.C. being Cr.Misc.No.2852/1986 was filed by the petitioner of the aforesaid miscellaneous case to cancel the order granting anticipatory bail dt.11-3-1986 in Cr. Misc.No.2026/1986 which is the subject matter of the aforesaid applications.