YOGI RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Cr. Misc. No. 1334/98 has been filed by the informant of Kalyanpur PS case No. 141 of 1996 for cancellation of bail granted by this Court to opposite party No. 2 Vijay Kaumar Rai in Cr. Misc. No. 18066/97.

(2.) The facts, so far as relevant for the purpose of these two applications, are as follows. Cr. Misc. No. 2039 of 1997 was filed for bail in Kalyanpur PS Case No. 141 of 1996 by Yogi Rai, Vijay Kumar Rai and one Rakesh Yadav. By order dated 17.2.97 prayer for bail on behalf of Yogi Rai and Vijay Kumar Rai was rejected. Rakesh Yadav, however, was granted bail.

(3.) On 27.3.98 when the fact regarding suppression of the previous orders,mentioned above, came to the n6tice of this Court, while rejecting the prayer for bail, notice was issued to the said two deponents as mentioned above. Notice was also issued to Vijay Kumar Rai as he had obtained the order by suppressing the material fact. As noted at the outset, they have filed their show cause.