Allahabad High Court
State Of U.P. vs Rajveer on 1 August, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 3823 of 2016 Applicant :- State Of U.P. Opposite Party :- Rajveer Counsel for Applicant :- G.A. Hon'ble Sudhir Agarwal,J.
1. Heard learned A.G.A. None appeared on behalf of accused-respondent though the case is called in revise.
2. This is an application seeking cancellation of bail granted by Sessions Judge, Muzaffarnagar vide order dated 03.09.2015 passed in Bail Application No. 4212 of 2015 to accused-Rajveer in Case Crime No. 47 of 2015, under Sections 323, 376, 506 IPC and Section 3(1)X Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Kandhala, District Muzaffarnagar.
3. This Court required learned A.G.A. to find out as to what material has not been considered by Court below which would justify cancellation of bail granted to accused, but no such material could be shown, hence, I do not find any good ground to cancel the bail.
4. Application is accordingly rejected.
Order Date :- 1.8.2019 KA