SUDHANSHU KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has experienced a growing tendency among the litigants of lodging criminal cases to settle their scores, arising out of disputes, which are fundamentally civil in nature and chase the accused at all levels including all possible levels, which includes invocation of section 439 (2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), for cancellation of bail/anticipatory bail, if bail/anticipatory bail is allowed by a Court. This, of late, has taken a shape of menace and such misadventure, in my view, needs to be checked and firmly dealt with in a manner, which may have deterrent effect also.

(2.) The present case is an example where I am of the view that filing of the present application for cancellation of anticipatory bail granted to the Opposite Party Nos. 2 to 5 is gross abuse of the process of Court.

(3.) The Opposite Party No. 2 is wife of Opposite Party No. 3 and Opposite Party No. 4 is wife of Opposite Party No. 5.