SANJEEV KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the order dtd. 25/7/2012 passed by the learned Judicial Magistrate, Dhanbad in connection with Jorapokhar P.S. Case No.111 of 2011, G.R. Case No.1744 of 2011, pending in the court of the learned Judicial Magistrate, Dhanbad.

(2.) Learned counsel for the petitioner submits that the petitioner was on bail and by the impugned order dtd. 25/7/2012, his bail was cancelled on the petition filed by opposite party no.2. He further submits that the petitioner is ready to appear before the learned court on any date fixed by this Court. He also submits that in absence of any cogent reason, the impugned order has been passed which is not in accordance with law. He submits that identical was the situation in the judgment passed by the Hon'ble Supreme Court in Biman Chatterjee v. Sanchita Chatterjee and another; [(2004) 3 SCC 388] , wherein the Hon'ble Supreme Court set aside the order of the High Court, which has cancelled the bail. He relied upon paragraph 7 of the said judgment.

(3.) Paragraph 7 of the said judgment is quoted herein below: