- (1.) (C.M. Application No. 131300 of 2018)
(2.) The present application has been moved by Alok son of Gopi for cancellation of bail, which has been granted to the accused Rinku and Raju in the present matter.
(3.) Learned counsel for the applicant, who has moved the application for cancellation of bail, while pressing the application in question submits that after the appellants/accused were released on bail on 4.10.2018, they had threatened the deponent, as such in this regard an NCR No. 0069 of 2018 under Section 352/504 IPC has been lodged in Police Station Masauli, District Barabanki. So taking into consideration of the fact the present application for cancellation of bail has been moved.;