O.P. Jain, J. - (1.) Heard Sri Sunil Kumar for the accused and learned A.G.A. for the State.
(2.) This case was taken up before lunch and at that time learned counsel for the complainant was present. The court specifically directed the counsel for both the parties to remain present immediately after lunch. When the case was taken up after lunch learned counsel for the complainant Sri R.K. Sharma has failed to appear.
(3.) Bail was granted to accused Subhash on the ground that he was about 16 years of age on the date of occurrence. This was the age given in some School Certificate produced on behalf of the accused. Later on the present application for cancellation of bail was filed on the ground that Subhash was actually 23 years of age on the date of incident and he has obtained the bail order on a false ground.;