- (1.) This bail application was filed by Abhishek Tiwary on 7-3-2005. On 30-3-2005, case diary was called for. Bail was granted on 24-6-2005 on the basis of the submissions that Paramjeet Singh is the main accused.
(2.) On the other hand, it was submitted on behalf of Paramjeet Singh, during hearing of his Bail Application (B. A. No. 3102 of 2005) that Abhishek Tiwary who is the main accused, has been granted bail and therefore he should also be granted bail. It was further submitted that by suppressing facts it was submitted on behalf of Abhishek Tiwary that Paramjeet Singh is the main accused.
(3.) In the circumstances, notice was issued to Abhishek Tiwary to show cause as to why bail granted to him be not cancelled as the same was granted on suppression of facts.;