Akhtar Husain Khan, J. - (1.) Sri Pravin Kumar Verma and Sri Bhola Singh Patel appeared for petitioners. Learned A.G.A. appeared for opposite parties No. 1 to 3. Sri Lalit Kishore appeared for opposite party No. 4.
(2.) I have heard learned counsel for petitioners as well as learned A.G.A. and learned counsel for opposite party No. 4.
(3.) Present petition has been moved by petitioners Rajesh Kumar and Anuj Kumar Diwedi under Sec. 482 of Cr.P.C. with prayer to quash order dated 22.09.2015 passed by learned Sessions Judge, Barabanki in Misc. Case No. 965 of 2014 arising out of Case No. 2509 of 2013, Crime No. 436 of 2013, under Ss. 467, 468, 471, 419, 420, 120 -B IPC, Police Station Kotwali City, District Barabanki, whereby, learned Sessions Judge has cancelled bail of petitioners under Sec. 439(2) of Cr.P.C. on the ground that they have misused liberty of bail by indulging in similar criminal activity.;