Aniruddha Singh, J. - (1.) Heard Sri Vinay Kumar Singh, learned counsel for the appellant and Sri Shiv Kumar Singh Rajawat, learned counsel for the complainant.
(2.) This bail cancellation application has been moved by the appellant to cancel bail of respondent nos. 2 and 3 (Gaurav Soni and Vinod Sahu) granted vide order dated 3.7.2017 passed by Special Judge, S.C./S.T. Act, Jhansi in Bail application No.1038 of 2017 (Gaurav Soni and another vs. State of U.P.) whereby opposite party Nos. 2 and 3 have been enlarged on bail.
(3.) Sri Vinay Kumar Singh, learned counsel for the appellant submits that this bail cancellation application may be disposed off with liberty to file afresh before lower Court.;