Sandeep Mehta, J. - (1.) These three miscellaneous applications have been filed by applicant Mr. Fakir Mohammed seeking cancellation of bail granted to the following four accused :- (i) Riyaz Ahmed (D.B. Criminal Misc. Application for cancellation of Suspension of Sentence No.233/2019) (ii) Siraj Ahmed (D.B. Criminal Misc. Application for cancellation of Suspension of Sentence No.234/2019) (iii) Khan Bahadur (D.B. Criminal Misc. Application for cancellation of Suspension of Sentence No.234/2019) (iv) Imtiyaz Ahmed (D.B. Criminal Misc. Application for cancellation of Suspension of Sentence No.235/2019)
(2.) The respondent accused were convicted by the learned Additional Sessions Judge (Fast Track), Banswara vide judgment dated 07.11.2006 for the following offences and were sentenced to various terms of imprisonment with the maximum being the life imprisonment for the charge under Section 302 or 302/34 IPC : (i) Riyaz Ahmed : Sections 302/34 and 324/34 IPC (ii) Siraj Ahmed : Sections 302/34 and 324 IPC (iii) Khan Bahadur : Sections 302/34 and 324/34 IPC (iv) Imtiyaz : Sections 302 and 324 IPC
(3.) The applicant-complainant has moved these applications for cancellation of bail granted to the respondents accused on the ground that they have indulged in numerous criminal activities during the pendency of this appeal and they have flouted the conditions of the bail orders whereby their sentences were suspended by this court.;