VIJAY LAKSHMI, J. - (1.) This application for cancellation of bail has been filed with prayer to cancel the bail of accused/respondent no.2, granted by this court vide order dated 10.7.2006, passed in Criminal Appeal No.3723/2006, in S.T. No.58/2006, arising out of Case Crime No.173/2005, under Section 307/34 I.P.C. P.S. Nadigaon, District-Jalaun.
(2.) Despite personal service of notice and sufficient opportunity to defend himself, the accused/respondent no.2, neither turned up nor engaged any counsel to file counter affidavit in his defence. State has filed a counter affidavit.
(3.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.;