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Judgment
We have taken note of the allegations and complaints made by the respondents in M.A No. 2962 of 2021. Prima facie, we are convinced that the applicant has tried to bypass the order and the conditions of bail granted and he seems to be not cooperating with the respondents in the conduct of the Court Martial. We find that he is deliberately disobeying the directions issued by us and a case for cancellation of his bail is made out, as canvassed before us by Dr. Mahndiyan. However, before taking any action in the matter, in the interest of justice, we give one more opportunity to the applicant to appear before us and explain.
We direct the applicant to appear before this Court on 20th December, 2021 at 11.00 a.m. After hearing the applicant on the said date, we will pass appropriate orders.
Order be given dasti to counsel for the parties.