Neutral Citation No. - 2024:AHC:129525
Court No. - 25
Through Video Conferencing from Lucknow
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No.
- 292 of 2024
Applicant :- Manju Sirohi
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Pavanesh Kumar Yadav
Counsel for Opposite Party :- G.A.
Hon'ble Pankaj Bhatia,J.
1. Heard learned counsel for the applicant, Shri Nitish
Srivastava, learned AGA and perused the record.
2. Present application has been filed for cancellation of bail
granted to Opposite Party No.2 vide order dated 20.12.2023 in
connection with FIR No.188 of 2023, under Section 354A,
354B, 354D, 452, 323, 506, 509, 120B, 420, 468, 469, 471 IPC,
P.S. Gulawathi, District Bulandshahr.
3. Submission of learned counsel for the applicant is that after
the bail was granted, the accused has misused the liberty and is
threatening the victim for which FIR No.114 of 2024 has been
filed under Section 351(2) and 352 of BNS.
4. Considering the arguments raised at the Bar, prima-facie,
there are no specific allegations of misuse of liberty of bail. In
case the applicant feels threatened, the applicant would be
entitled to move an appropriate application before the trial
Court for grant of protection.
5. No good ground for cancellation of bail is made out. The
present application for bail cancellation is accordingly rejected.
Order Date :- 9.8.2024
nishant