TARA SHAHDEO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned senior counsels for the petitioner, for the Union of India, as also for the opposite party No.2.

(2.) This application has been filed with a prayer for cancellation of bail granted to the opposite party No.2, by order dated 12.10.2019, passed in B.A. No.5667 of 2019.

(3.) The opposite party No.2, has been made accused and facing trial for the offences under Section 120-B, read with Sections 496, 376, 323, 298, 354-A, 506 and 498-A of the Indian Penal Code, in S.T No.554 of 2017 in the Court of the learned Additional Judicial Commissioner-IIIcum-Special Judge, C.B.I., Ranchi, arising out of R.C Case No.9(S) of 2015, which arose out of Kotwali (Hindpiri) P.S Case No.742 of 2014, corresponding to G.R No. 4705 of 2014.