Manju Sirohi v. State of U.P. and Another

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