Madhya Pradesh High Court
The State Of Madhya Pradesh vs Heeralal @ Hiru on 19 March, 2015
Miscellaneous Criminal Case No.2259/2015 19.03.2015 Shri Devendra Singh, Panel Lawyer for the applicant / State.
Heard.
This application for cancellation of bail to non-applicant Heeralal @ Hiru s/o Balkrishna Joshi has been filed by the applicant / State.
It is submitted that after grant of bail to the non-applicant, he was released and has committed another offence and a written complaint was lodged on 06.03.2015.
Considering the aforesaid, let notice, as per rules, be issued to the non-applicant as to why the bail granted by this Court on 07.01.2014 be not cancelled.
List the matter after two weeks.
(P.K. Jaiswal) Judge rcp