Patna High Court - Orders
The State Of Bihar vs Nitesh Kumar Singh @ Nitesh Si on 22 August, 2012
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32049 of 2012
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The State Of Bihar
.... .... Petitioner/s
Versus
Nitesh Kumar Singh @ Nitesh Singh, son of Shyambabu Singh
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2. 22-08-2012The Opposite party was granted bail by this Court by an order dated 23.6.2012 passed in Cr. Misc. 12304 of 2010 but one of the conditions that his bailor shall inform the Court if the Petitioner indulged in similar activity, which will make him liable for cancellation of bail.
The present application has been filed for cancellation of bail on the ground that the Opposite party has indulged in similar activities after he was released on bail.
Issue notice to the Opposite Party show cause as to why this application be not admitted/disposed of at the stage of admission itself for which requisites etc. under registered cover with A/D. as well as ordinary process must be filed within ten days, failing which this application as against him shall stand rejected without further reference to the Bench.
Rule is made returnable within one month.
(Anjana Prakash, J.) S.Ali