- (1.) Learned counsel for the applicant has filed rejoinder affidavit, which is taken on record.
(2.) Heard Sri Sangam Lal Kesherwani, learned counsel for the applicant, Sri Rajeev Bhargawa, learned Senior Advocate, assisted by Ms. Zia Naz Zaidi, learned counsel for the accused-opposite party no.2, and Sri Nikhil Chaturvedi, learned AGA appearing for the State.
(3.) This application has been filed by the applicant for cancelling the bail granting order dated 11.09.2014 passed by this Court in Criminal Misc. Bail Application No. 25188 of 2014 (Kharoon @ Haroon Vs. State of U.P.), passed in Crime No. 408 of 2013, under Sections 147, 148, 149, 307, 452, 506, 323, IPC, Police Station Deoband, District Saharanpur and issue a direction that opposite party no.2 may be taken into custody forthwith.;