- (1.) This application has been moved with the prayer to cancel the bail of the opposite party no.2 granted by the Court of Additional Sessions Judge/Special judge (S.C./S.T Act), Gautam Budh Nagar in Bail Application No.2867 of 2015, (Mobin v. State of U.P.) arising out of Case Crime No.305 of 2015, u/s 379, 411, 120-B and 34 of I.P.C., P.S.-Surajpur, District-Gautam Budh Nagar.
(2.) Heard learned counsel for the applicant and learned A.G.A.
(3.) Learned counsel for the applicant while seeking the cancellation of bail has tried to reopen the merits of the case and tried to persuade the Court to hold a contrary view than the view taken by the court below while granting bail on the facts of the case. Counsel has also submitted that certain relevant facts have been ignored and certain relevant facts have been wrongly appreciated while granting bail, and therefore, in this view of the matter, the bail should be cancelled.;