- (1.) This is a petition under Section 482, Cr. P.C. to quash the order dated 10-2-2000 passed by Special Judge (D.A.A.), Lalitpur in case Crime No. 924 of 1999, P.S. Kotwali, Lalitpur, by which the opposite party has been released on bail for offences under Sections 392, 364, 201, 411, I.P.C.
(2.) I have heard Sri Sudhir Mehrotra, learned counsel for the applicant and Sri S.F.A. Naqvi, learned Counsel for the opposite party.
(3.) A preliminary objection has been raised by the learned Counsel for the opposite party in this petition that the applicant can move an application for cancellation of the bail under Clause (2) of Section 439, Cr. P.C. It is contended that there is a specific provision under Clause (2) above and therefore, the inherent powers under Section 482, Cr. P.C. cannot be exercised.;