- (1.) HEARD Sri Raj Kumar Khanna and Sri Ajay Kumar Singh holding brief of Sri Ramesh Kumar Shukla and learned A.G.A. for the State.
(2.) THE bail cancellation application has been filed on behalf of Smt. Meera Atrey through counsel Sri Raj Kumar Khanna. The grounds for cancellation of bail as mentioned in the said bail cancellation application are basically to the effect that: "A) Because the injuries of lacerated wound and fractures of bones were concealed by the learned counsel for the applicant in the argument. The bail of Ankit Bhardwaj obtained by this Hon'ble Court by false representation and suppression of material facts. The aforesaid false representation and suppression of material facts is an act of deliberate deception. B) Because the injuries of the blunt object (Iron Rod) were concealed in the argument. It was contended that the fatal injuries caused to the deceased of Gun Shot while the aforesaid injuries (fractures) suppress by false representation."
(3.) THE attention of the Court has been drawn to the order by means of which the bail was granted to Ankit Bhardwaj, for cancellation of which the present application has been filed. It is being clarified at the very outset that Sri Raj Kumar Khanna, the counsel who has filed the present bail cancellation application, was not a counsel in the original bail application filed on behalf of Ankit Bhardwaj.;