BHIM SINGH Vs. RADHEY SHYAM & ANR. RESPONDENTS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant was charged for commission of an offence under Sections 420, 467, 468 and 120B IPC in FIR No.599 dated 25th September, 2015. Pursuant thereto, the appellant approached this Court for grant of anticipatory bail under Section 438 but that was not granted. However, the appellant was directed to surrender and thereafter he surrendered. The appellant remained in jail for about 14 days. The appellant had been granted bail under section 439 CrPC, 1973 by the court of Additional Sessions Judge, Panipat on 27th June, 2016. Immediately thereafter a complaint was made by complainant-Radhey Shyam to the Superintendent of Police, Panipat on 29th June, 2016 against the appellant Bhim Singh of giving threats to withdraw the case otherwise he would be killed. Similar complaint was alleged to have been made on 27th July, 2016.