J.J.MUNIR,J. - (1.) Heard Sri Krishna Kant Dwivedi, learned counsel for the appellant in Criminal Misc. Bail Cancellation Application No.1 of the 2018 and Sri Indrajeet Singh Yadav, learned AGA on behalf of the State on the question of maintainability of the present application.
(2.) This application has been made on behalf of Jai Singh Chero representing the victim Savitri Kumari Chero (since deceased), his daughter, who is the first informant of case crime no.52 of 2017, under Sections 376 , 506 IPC and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, Police Station Kone, District Sonebhadra, seeking cancellation of bail granted by this Court vide judgment and order dated 04.09.2017 by allowing the instant appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as the ''Act').
(3.) The question on which learned counsel for the appellant and learned A.G.A. were heard at length on 30.03.2018 was as to whether an application seeking cancellation of bail granted by this Court in exercise of its appellate jurisdiction under Section 14-A(2) of the Act can be cancelled on an application moved by the informant/ complainant or for that matter anyone who would have that locus to seek cancellation, if it were a case of bail granted by this Court in exercise of its jurisdiction under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ''Code').;