SUDHIR AGARWAL ,J. - (1.) Heard Sri Raj Kumar, learned counsel for applicant and learned AGA for State of U.P.
(2.) This is an application seeking cancellation of bail granted to respondents- 3 and 4, namely, Ashok Kumar Patel and Sangeeta Devi by Sessions Judge, Varanasi vide order dated 28.06.2012 passed in Bail Applications No. 1095 of 2012 and 1101 of 2012 arising out of Case Crime No. 29 of 2012, under Sections 366, 344, 328, 368, 376, 392, 506 IPC, Police Station Kapsethi, District Varanasi.
(3.) It is contended that after grant of bail to accused-respondents- 3 and 4, they have threatened applicant and pressurize prosecution witnesses and in this regard, report was made to Senior Superintendent of Police, Varanasi vide letter dated 22.08.2012 (Annexure-12 to the application).;