ABDUL SATTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Criminal Revision application is directed against the Order dated 30-9-2000 passed by the Sessions Judge, Giridih in Misc. Petition No. 6/2000 arising out of Complaint Case No. 1116 of 99, whereby and whereunder the learned Sessions Judge cancelled the bail of the petitioners which was earlier granted by the Judicial Magistrate, 1st Class, Giridih vide his order dated 25-7-2000 and 26-7-2000.

(2.) The short facts giving rise to this revision that the Opposite Party No. 2 filed a complaint case No. 1116/99, in the Court of learned Chief Judicial Magistrate, Giridih against the petitioners and others for the offence under Section 147,450, 120B, 504, 506, 295-A and 380 of the Indian Penal Code. It is alleged that the Opposite Party No. 2 is a Secretary of Tanzim-a-Sufia Ashram situated in Mohalla Baxidih, Giridih and the said Ashram is conducted by local Guru, namely, Sufi Baba Shah Kalader. It is further alleged that the accused persons/petitioners and other entered into the Ashram and shouted slogans against Sufi Baba and also assaulted as well as snatched one H.M.T. Janta old watch and a sum of Rs. 2000/- from the pocket. On Halla, the persons of the locality rushed to the spot and thereafter accused persons fled away.

(3.) On the basis of the complaint case, the case was initiated against the petitioners and others. The petitioners surrendered before the trial Court and they were granted regular bail after hearing both sides. The Opposite Party No. 2 filed an application on 17-8-2000 in the Court of the District and Sessions Judge, Giridih under Section 439(2) Cr. P.C. for cancellation of bail of the petitioners which was registered as Misc. Petition No. 6 of 2000. After hearing both sides, the learned Sessions Judge cancelled the bail of the petitioners by the impugned order. Hence, this Revision application.