AMBRISH PRASAD SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sidhartha Roy, learned counsel appearing for the petitioners and Mr. Rishi Pallava, learned counsel appearing for the opposite party no. 2.

(2.) This application is directed against the order dated 18.09.2014 passed by the learned Principal Session Judge, Giridih in Misc. Case No. 18 of 2014 whereby and whereunder the anticipatory bail granted to the petitioners on 07.10.2013 in A.B.P. No. 753 of 2013 has been cancelled.

(3.) It has been submitted by the learned counsel for the petitioner that initially the petitioners were granted anticipatory bail on the basis of a compromise which has been arrived at but subsequently on the ground that the terms and conditions of the compromise were not adhered to strictly an application for cancelation of bail was filed before the learned court below and vide order dated 18.09.2014 the anticipatory bail granted to the petitioners was cancelled. It has been submitted that the husband and the opposite party no. 2 are staying together and, therefore, in view of the compromise so arrived at the petitioners be directed to remain on previous bail granted by setting aside the impugned order dated 18.09.2014. It has also been submitted that the petitioners are the parents-in-law as well as the cousin-brother-in-law of the opposite party no. 2 and they reside separate to the husband who is staying with the opposite party no. 2.