R.D.Shukla, J. - (1.) This petition under Section 482 Cr.P.C. has been filed against the order of Sessions Judge, Lucknow dated 11.1.2000 cancelling the bail of the petitioners.
(2.) It appears that the bail was granted to the petitioners on 30th June, 1997 by the same court for offences under Sections 147/323/307, I.P.C., relating to police station Cantt. Lucknow. The bail order specifically provided that in case accused granted bail misused it by committing another crime against the informant then bail granted would be cancelled. Two crimes were reported against the petitioners after the said grant of bail. One resulted in the charge-sheet and another case, final report was filed which was not accepted by the Magistrate and re-investigation has been directed. The learned Judge considered these two cases as breach of condition for the grant of bail and concluded that the accused were not entitled to remain on bail and, therefore, bail was cancelled on 11th January, 2000. The accused without surrendering to the judicial custody has filed petition under Section 482 Cr.P.C.
(3.) Heard learned counsel for the petitioners and the other side.;