UMESH KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the cases, common order of cancellation of anticipatory bail dtd. 1/7/2019 is under challenge. In Cr.M.P. No.2332 of 2019, the husband of opposite party no.2 has challenged the said order and in Cr.M.P. No.2165 of 2019, the said order has been challenged by the father-in-law, mother-in-law and brother-in-law of opposite party no.2 respectively.

(2.) Heard Mr. Awinash Kumar, learned counsel for the petitioners, Mrs. Vandana Bharti and Mr. V.S. Sahay, learned counsel for the State and Mr. Tarun Kumar No.1, learned counsel for opposite party no.2.

(3.) Both the petitions have been filed for quashing the order dtd. 1/7/2019 passed in Criminal Miscellaneous Case No.146/2019 by the learned Additional Judicial Commissioner- XIII, Ranchi whereby the anticipatory bail granted vide order dtd. 28/3/2019 in A.B.P. Nos.335/2019, 336/2019 and 452/2019 has been cancelled. The prayer is also made to restore the order dtd. 28/3/2019 passed in the aforesaid A.B.Ps.