RONGON MUKHOPADHYAY, J. - (1.) In this application, the petitioner has prayed for cancellation of bail as granted vide order dated 17.12.2007 passed in Cr. Rev. No. 884 of 2007 by this Court. Criminal Revision No. 613 of 2007
(2.) This revision application is directed against the judgment dated 5.7.2007 passed by Sri Sachindra Kumar Pandey, learned Additional Sessions Judge, F.T.C. No. 1, Palamau, Daltonganj in Criminal Appeal No. 50 of 2007, whereby and whereunder, the order dated 17.4.2007 passed by the Juvenile Justice Board (J.J. Board) in G.R. No. 1535 of 2006 (Haidernagar P.S. case No. 59/2006) has been set aside. Since the result of Cr.M.P. No. 110 of 2008 is dependent on the ultimate decision of Cr. Rev. No. 613 of 2007 as such the revision application is being decided at first. An F.I.R. was instituted being Haidernagar P.S. case No. 59 of 2006 in which it was alleged that opposite party No. 2 had fired at the husband of the petitioner several times which resulted in his death.
(3.) Initially the case was instituted for the offence punishable u/s 307 of the Indian Penal Code (I.P.C.) and Section 27 of the Arms Act, but after the death of the deceased Section 302 I.P.C. was also added.;