Bhavneshwar Nand And Others Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh 28 Mar 2024 Criminal Miscellaneous Petition (Main) No. 312 Of 2024 (2024) 03 SHI CK 0079
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Miscellaneous Petition (Main) No. 312 Of 2024

Hon'ble Bench

Ajay Mohan Goel, J

Advocates

Hoshiyar Singh Rangra, Pushpender Jaswal, Rakesh Chaudhary

Final Decision

Dismissed

Judgement Text

Translate:

Ajay Mohan Goel, J

1. By way of this petition filed under Order 439(2) of the Code of Criminal Procedure, the applicants have prayed for cancellation of bail granted to

respondent No. 2 herein by this Court in case Cr.MP(M) No. 525 of 2023, dated 17.03.2023, on the ground that the bail-petitioner has flouted the

conditions of the bail, which were imposed upon him while releasing him on bail vide order dated 17.03.2023.

2. Having heard learned Counsel for the applicant, as also learned Additional Advocate General as well as learned Counsel for the non-applicant, this

Court is not convinced that there is any violation of the conditions of the bail which were imposed upon the non-applicant/respondent No. 2 while

releasing him on bail. Incidentally, there is no allegation on the part of the prosecution that the bail-petitioner has flouted any of the conditions of bail

which were imposed upon him while releasing him on bail. The contention of learned Counsel for the applicant is that post his release on bail, the non-

applicant has filed certain FIRs against the applicant. This Court fails to understand as to how filing of FIRs against the applicant amounts to violation

or flouting of the conditions of bail imposed upon the non-applicant while releasing on bail. Therefore, this application apparently is misconceived and is

accordingly dismissed.

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