JAGESHWAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE instant application has been filed for cancelling the bail granted to opposite parties no. 2 and 3 vide order dated 8.11.06 passed in Cr. Misc. No. 44447/06 by this Court in Complaint Case No. 65C/ 05, corresponding to Bakhari P.S. Case No. 7/03.

(3.) LEARNED counsel for the petitioner/ informant in this respect relied on annexure 5 which is the first information report dated 29.10.06 filed by him and annexure 6 series which is complaint dated 10.11.06 and 17.11.06 made to the Officer Incharge, Bakhari Police Station, Begusarai.