YASHWANT KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Sarvdeo Singh, learned counsel for the appellant.

(2.) This is a peculiar case which arises out of a dispute between the husband and wife.

(3.) In a criminal case instituted by the wife, the appellant had come up for bail before this Court where he had been granted provisional bail, but the same was cancelled on account of having violated the directions of this Court.